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 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(g) in Tamil Nadu Local Bodies Delimitation Regulations, 2017

(g)The Deputy Commissioner (Revenue and Finance) or Regional Deputy Commissioners, as may be, designated by the Commissioner of Chennai City Municipal Corporation for the wards in Chennai City Municipal Corporation.