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State of Tamilnadu - Section

Section 257W in Chennai City Municipal Corporation Act, 1919

257W. Cheri or hutting ground when to be deemed a remodelled cheri or hutting ground.

- When a cheri or hutting ground has been brought into conformity with the standard plan approved under this Chapter for such cheri or hutting ground, it shall be deemed to be a remodelled cheri or hutting ground.