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 6H] [Entire Act] State of Tamilnadu - Subsection Section 6H(4) in Chennai City Municipal Corporation Act, 1919 (4)The procedure to be adopted by the wards committee for transaction of its business shall be such as may be prescribed.
