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[Cites 0, Cited by 0] [Section 268(1)] [Section 268] [Entire Act]

State of Tamilnadu - Subsection

Section 268(1)(b) in The Madurai City Municipal Corporation Act, 1971

(b)for the regulation or restriction of building including the location, design, construction, its use for residence, commerce, trade, industry, recreation, culture and other purposes; and