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 322] [Entire Act] State of Tamilnadu - Subsection Section 322(2) in The Coimbatore City Municipal Corporation Act, 1981 (2)From the date of such notice no application shall be entertained for erecting on such land any new building or hut or adding to any building or hut standing on the land.
