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 148] [Entire Act] State of Tamilnadu - Subsection Section 148(2) in Tamil Nadu State Housing Board Act, 1961 (2)either singly or in combination with any other person, construct, maintain and work any means of locomotion, under the provisions of any law applicable thereto; or