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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Tamilnadu - Subsection

Section 306(2A) in Tamil Nadu District Municipalities Act, 1920

(2A)[ for determining the conditions under which lands shall be deemed to be appurtenant to buildings;] [This clause was inserted by section 125(11) of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu Act X of 1930)]