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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of Tamilnadu - Subsection

Section 366(1)(c) in Chennai City Municipal Corporation Act, 1919

(c)any refusal by the commissioner to grant a permission under [section] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [129-B] [Inserted by section 181(i)(b) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], 181, [*] [Omitted by section 85 of Tamil Nadu Act 28 of 1978.] or [288(3)] [Substituted for '288(2)' by section 181 (i)(b) by Act 28 of 1978.], [*] [The word 'or' was omitted by section 3(i) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).];