Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 316] [Entire Act] State of Tamilnadu - Subsection Section 316(2) in Chennai City Municipal Corporation Act, 1919 (2)Any expense incurred in destroying anything under sub-section (1) shall be paid by the owner or person in whose possession such thing-was at the time of its seizure.
