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[Cites 0, Cited by 0] [Section 361(1)] [Section 361] [Entire Act]

State of Tamilnadu - Subsection

Section 361(1)(c) in The Madurai City Municipal Corporation Act, 1971

(c)to install in any place, any machinery or manufacturing plant driven by steam, water, electric or other power as aforesaid, not being machinery or manufacturing plant exempted by rules, shall before beginning such construction, establishment or installation make an application in writing to the Commissioner for permission to undertake the intended work.