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 326H] [Entire Act] State of Tamilnadu - Subsection Section 326H(2) in Chennai City Municipal Corporation Act, 1919 (2)The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.
