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[Cites 0, Cited by 1] [Section 279] [Entire Act]

State of Tamilnadu - Subsection

Section 279(3) in Tamil Nadu District Municipalities Act, 1920

(3)The council may-
(a)grant or refuse a licence; or
(b)postpone the grant of a licence until objections to the site have been removed or any particulars called for by it have been furnished.