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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Tamilnadu - Subsection

Section 176(2) in Tamil Nadu District Municipalities Act, 1920

(2)The provisions of this Act and of any rules or by-laws made under this Act as to the level and width of public streets and the height of buildings abutting thereon shall apply also in the case of streets referred to in sub-section (1); and all the particulars referred to in that sub-section shall be subject to approval by the council.