Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 490] [Entire Act]

State of Tamilnadu - Subsection

Section 490(i) in The Coimbatore City Municipal Corporation Act, 1981

(i)with the approval of the standing committee institute and prosecute any suit or withdraw from or compromise any suitor claim, other than a claim of the description specified in clause(f), which has been instituted or made in the name of the corporation or of the Commissioner;