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[Cites 0, Cited by 0] [Section 66M(1)] [Section 66M] [Entire Act]

State of Tamilnadu - Subsection

Section 66M(1)(g) in Chennai City Municipal Corporation Act, 1919

(g)fraudulently or without due authority, as the case may be, attempt to do any of the foregoing acts or wilfully aid or abet the doing of any such acts.