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[Cites 0, Cited by 0] [Section 257BB] [Entire Act]

State of Tamilnadu - Subsection

Section 257BB(2) in Chennai City Municipal Corporation Act, 1919

(2)If any question arises as to whether any addition or alteration is a necessary repair not affecting the position of dimensions of a building, hut or room, such question shall be referred to the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] whose decision shall be final.]