Legal Document View

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
[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Tamilnadu - Subsection

Section 134(1)(d) in Tamil Nadu District Municipalities Act, 1920

(d)if the owner or occupier neglects within a period specified in any notice issued by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] under any by-law made under this Act to put up a meter or to comply with any other lawful order or requisition;