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 257AA] [Entire Act] State of Tamilnadu - Subsection Section 257AA(a) in Chennai City Municipal Corporation Act, 1919 (a)in any cheri or hutting ground in respect of which a standard plan has been [approved under sections 257-C, 257-D or 257-J], or
