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 285H] [Entire Act] State of Tamilnadu - Subsection Section 285H(2) in Tamil Nadu District Municipalities Act, 1920 (2)The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.
