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[Cites 0, Cited by 0] [Section 453(1)] [Section 453] [Entire Act]

State of Tamilnadu - Subsection

Section 453(1)(b) in The Madurai City Municipal Corporation Act, 1971

(b)any refusal by the Commissioner to approve a building site under section 275 to grant permission to construct or re-construct building under section 276 or 290;