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 1] [Entire Act]

State of Tamilnadu - Section

Section 192 in Chennai City Municipal Corporation Act, 1919

192. Power to require railway level, etc., to be raised or lowered.

- If the corporation conduct any pipe or drain or other work connected with the water-supply or drainage of the city across a line of railway, they may, with the sanction of the State Government and at the cost of the municipal fund, require the railway administration concerned to raise or lower the level thereof.