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 340] [Entire Act] State of Tamilnadu - Subsection Section 340(4) in Tamil Nadu District Municipalities Act, 1920 (4)The provisions of this section shall not affect any contract made between any owner and occupier respecting the payment of any such expenses.
