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 426] [Entire Act] State of Tamilnadu - Subsection Section 426(1) in The Madurai City Municipal Corporation Act, 1971 (1)No person who is suffering from any infectious disease shall take any book or use or cause any book to be taken for his use from or in any public or circulating library.
