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[Cites 0, Cited by 0] [Section 270D(4)] [Section 270D] [Entire Act]

State of Tamilnadu - Subsection

Section 270D(4)(ii) in Tamil Nadu District Municipalities Act, 1920

(ii)such penalty not exceeding the amount of the fee as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may direct; and