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[Cites 0, Cited by 0] [Section 288(7)] [Section 288] [Entire Act]

State of Tamilnadu - Subsection

Section 288(7)(b) in Chennai City Municipal Corporation Act, 1919

(b)shall not be deemed to dispense with the necessity for compliance with the provisions of sections 234 and 236 or sections 248 and 249, as the case may be.