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

State of Tamilnadu - Subsection

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

(a)for the construction of works, [or] [The word 'or' was added at the end of clauses (a)and(c) by section 3 of, and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).]