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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Tamilnadu - Subsection

Section 302(4) in The Coimbatore City Municipal Corporation Act, 1981

(4)When the Commissioner causes a plan to be prepared under subsection (1), he may charge the owner or occupier of the hutting ground therefor at a rate not exceeding two rupees per seven hundred and seventy square metres.