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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of Tamilnadu - Subsection

Section 279(2) in Tamil Nadu District Municipalities Act, 1920

(2)Such application for a licence shall be accompanied by a plan of the place to be registered, showing the locality, boundary and extent thereof, the name of the owner or person or community interested therein, the system of management and such further particulars as the council may require.