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[Cites 0, Cited by 0] [Section 250(4)] [Section 250] [Entire Act]

State of Tamilnadu - Subsection

Section 250(4)(b) in Tamil Nadu District Municipalities Act, 1920

(b)shall consult and have due regard to the opinion of the municipal health officer where the municipal council employs such an officer and of the [District Health Officer] [These words were substituted for the words 'District Medical Officer' by section 17(iv) of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] in other cases, as regards the suitability of the site of the factory, workshop, work-place or premises for the purpose specified in the application].