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 122(2)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(2)(b) in Tamil Nadu State Housing Board Act, 1961

(b)The said auditor shall state in writing the reasons for his decision in respect of every disallowance, surcharge or charge anti furnish a copy thereof by registered post to the person against whom it is made.