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 432] [Entire Act] State of Tamilnadu - Subsection Section 432(4) in The Coimbatore City Municipal Corporation Act, 1981 (4)for determining the conditions under which lands shall be deemed to be appurtenant to building;
