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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(1)(i) in Chennai City Municipal Corporation Act, 1919

(i)no loan shall be raised without the previous sanction of the [State Government] [***] [The words 'or without previous publication of the application under the Local Authorities Loans Act. 1914, and the rules issued thereunder' were omitted by Tamil Nadu Act 15 of 1965.] and]