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 480] [Entire Act] State of Tamilnadu - Subsection Section 480(1) in The Coimbatore City Municipal Corporation Act, 1981 (1)On any application under he provisions of section 478 the said Court of district munsif shall summon the other party to appear before him.
