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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Tamilnadu - Subsection

Section 347(4) in Chennai City Municipal Corporation Act, 1919

(4)All references made in this Act to any of the aforesaid Schedules shall be construed as referring to such Schedules as for the time being amended in exercise of the powers conferred by sub-section (3).