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 2] [Section 122] [Entire Act] State of Tamilnadu - Subsection Section 122(1) in Chennai City Municipal Corporation Act, 1919 (1)The commissioner shall direct that a municipal number shall be affixed to every carriage kept within the city.
