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[Cites 0, Cited by 0] [Section 288(3)] [Section 288] [Entire Act]

State of Tamilnadu - Subsection

Section 288(3)(b) in Chennai City Municipal Corporation Act, 1919

(b)refuse permission if he is of opinion that such construction, establishment or installation is objectionable by reason of the density of the population in the neighbourhood or is likely to cause a nuisance.