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

State of Tamilnadu - Subsection

Section 257X(4)(ii) in Chennai City Municipal Corporation Act, 1919

(ii)be shown in a standard plan approved for the cheri or hutting ground under this Chapter, as not being part of such cheri or hutting ground: