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

State of Tamilnadu - Subsection

Section 257C(4) in Chennai City Municipal Corporation Act, 1919

(4)The said plan shall be considered by the commissioner who may approve of it without modification or with such modifications as he thinks fit and the said plan as approved by the commissioner shall be deemed to be the standard plan of the cheri or hutting ground.