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[Cites 0, Cited by 0] [Section 288(4)] [Section 288] [Entire Act]

State of Tamilnadu - Subsection

Section 288(4)(b) in Chennai City Municipal Corporation Act, 1919

(b)shall consult and have due regard to the opinion of the health officer as regards the suitability of the site of the factory, workshop, work-place or premises for the purpose specified in the application.