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 389] [Entire Act] State of Tamilnadu - Subsection Section 389(2) in Chennai City Municipal Corporation Act, 1919 (2)On the appearance of the parties, or, in the absence of any of them, on proof of due service of the summons, the said Chief Judge may hear and determine the case.
