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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of Tamilnadu - Subsection

Section 366(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)any notice issued or other action taken or proposed to be taken by the commissioner-
(i)under [section] [Substituted for the words 'sections' and 'and' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [129-E] [Inserted by Tamil Nadu Act X of 1936.], [***] [Omitted by section 85 of Tamil Nadu Act 28 of 1978.], 186, 187, 188, 190, 244, 256(3), 258(1), 259(1), 264(1), 265, 266, 273, 282, 283, 284, 288, or 289;
(ii)under any by-law concerning [***] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] lighting mains;