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 27] [Entire Act] State of Tamilnadu - Subsection Section 27(c) in Tamil Nadu State Housing Board Act, 1961 (c)of any defect or irregularity in such act or proceeding not affecting the merits of the case.
