Legal Document View

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
[Cites 0, Cited by 2] [Section 89(1)] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)If any building in a municipality is constructed or re-constructed, the owner shall give notice thereof to the executive authority within fifteen days from the date of completion or occupation of the building, whichever is earlier.