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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Tamilnadu - Subsection

Section 216(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)has been commenced without obtaining the permission of the executive authority or (where an appeal or reference has been made to the council) in contravention of any order passed by the council; or