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[Cites 0, Cited by 0] [Section 451(2)] [Section 451] [Entire Act]

State of Tamilnadu - Subsection

Section 451(2)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)the council may compound for any period not exceeding three years at a time with the owner of any mill or factory for a certain sum to be paid in lieu of the fees payable in respect of such mill or factory.