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 22] [Entire Act] State of Tamilnadu - Subsection Section 22(i) in The Madurai City Municipal Corporation Service Rules, 1975 (i)a communication asking him to show cause why his probation should not be terminated is served on him; or
