Legal Document View

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
[Cites 0, Cited by 1] [Section 19(7)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(7)(a) in Tamil Nadu Highways Act, 2001

(a)the Collector shall have power to require any person to deliver to him such returns and assessments as he considers necessary;