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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(27) in Tamil Nadu Town and Country Planning Act, 1971 (27)"navigable canal" means any waterway or canal or any other source of a waterway or canal for the public carriage of persons, animals or goods by means of yachts or boats;
