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[Cites 0, Cited by 0] [Section 257I(4)] [Section 257I] [Entire Act]

State of Tamilnadu - Subsection

Section 257I(4)(e) in Chennai City Municipal Corporation Act, 1919

(e)any other improvements which the two persons appointed under subsection (1) may consider necessary in order to remove or abate the unhealthy condition of the cheri or hutting ground, and