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 234] [Entire Act] State of Tamilnadu - Subsection Section 234(2) in The Coimbatore City Municipal Corporation Act, 1981 (2)No person shall deposit any rubbish or filth otherwise than as provided in a notice issued under section 227 or section 228, as the case may be.
