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[Cites 0, Cited by 0] [Section 307(4)] [Section 307] [Entire Act]

State of Tamilnadu - Subsection

Section 307(4)(e) in The Madurai City Municipal Corporation Act, 1971

(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 hutting ground; and