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 301] [Entire Act] State of Tamilnadu - Subsection Section 301(3) in The Madurai City Municipal Corporation Act, 1971 (3)If there is any masonry building within the limits of the hutting ground, the said plan shall be so prepared as clearly to distinguish such building and the land pertaining to it.
