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[Cites 0, Cited by 0] [Section 251(4)] [Section 251] [Entire Act]

State of Tamilnadu - Subsection

Section 251(4)(i) in The Madurai City Municipal Corporation Act, 1971

(i)if the proposed street would conflict with any arrangements which have been made or which are, in the opinion of the Commissioner, likely to be made, for carrying out any general scheme of street improvement; or