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[Cites 0, Cited by 0] [Section 216(4)] [Section 216] [Entire Act]

State of Tamilnadu - Subsection

Section 216(4)(i) in Chennai City Municipal Corporation Act, 1919

(i)if the proposed street would conflict with any arrangements which have been made or which are in the opinion of the [commissioner] [Substituted for the words ',standing committee' by section 59(i) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] likely to be made, for carrying out any general scheme of street improvement,