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[Cites 0, Cited by 0] [Section 259] [Entire Act]

State of Tamilnadu - Subsection

Section 259(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)No licence shall be granted under sub-section (1) if the projection or construction is likely to be injurious to health or cause public inconvenience or otherwise materially interfere or result in material interference with the use of the road as such.