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[Cites 0, Cited by 2] [Section 216(1)] [Section 216] [Entire Act]

State of Tamilnadu - Subsection

Section 216(1)(i) in Tamil Nadu District Municipalities Act, 1920

(i)that the construction or reconstruction of any building [or well] [These words wee omitted in respect of the Municipalities Third Grade Municipalities and Town Panchayats covered under Chennai Metropolitan Development Authority. See the Tamil Nadu Act 28 of 1978.]-