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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Tamilnadu - Subsection

Section 79(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)The State Government may sanction the project either in its entirety or subject to modifications or may reject the same and the work shall not be commenced without such sanction of the State Government.