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[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

State of Tamilnadu - Subsection

Section 303(2)(h) in Tamil Nadu District Municipalities Act, 1920

(h)as to the preparation of plans and estimates for works which are to be partly or wholly constructed at the expense of the municipal council and the power of the municipal authorities or [officers of the State Government] [The words 'officers of the Provincial Government' were substituted for the words 'Government officers' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] [xxx] [The words 'or the Sanitary Board' were omitted by section 123(iii) of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu Act X of 1930).] to accord professional or administrative sanction to estimates;