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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

State of Tamilnadu - Subsection

Section 322(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)any notice issued or other action taken or proposed to be taken by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] -
(i)[under section] [The words 'under section' were substituted for the words 'under sections' and the figures and word '246 or 247' were substituted for the figures '246, 247' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] [131,139] [Omitted in respect of Municipalities and Third Grade Municipalities covered under Chennai Metropolitan Development Area by Tamil Nadu Act 28 of 1978.], 146,147,148,150,205 sub-section (1) and sub-section (3), 216 sub-section (3), 218 sub-section (1), 219 sub-section (1), 224 sub-section (1), 226,236, [246 or 247] [The words 'under section' were substituted for the words 'under section' and the figures and word '246 or 247' were substituted for the figures '246, 247' by section 3 of and the second schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).];
(ii)under any by-law concerning house drainage and the connexion of house drains with municipal drains or house connexions with municipal water-supply or lighting mains; or