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[Cites 0, Cited by 0] [Section 321] [Entire Act]

State of Tamilnadu - Subsection

Section 321(3A) in Tamil Nadu District Municipalities Act, 1920

(3A)Every order of a municipal authority granting or refusing a licence or permission shall be published on the notice board of the municipal council.] [This sub-section was inserted by section 130(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]