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 34(2)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2)(d) in Tamil Nadu District Municipalities Act, 1920

(d)record in writing, for the consideration of the council or executive authority any observations they or he may think proper in regard to its or his proceedings or duties.