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[Cites 0, Cited by 0] [Section 217P] [Entire Act]

State of Tamilnadu - Subsection

Section 217P(2) in Tamil Nadu District Municipalities Act, 1920

(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions and conditions as may be specified in the notification and subject also to control and revision by the State Government.