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 0] [Section 62(4)] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(4)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)Against any decision under sub-section (2) any councillor may and the Commissioner, at the request of the council, or on a direction from the Government, shall appeal to the District Judge having jurisdiction over the City.