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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Tamilnadu - Subsection

Section 353(b) in Chennai City Municipal Corporation Act, 1919

(b)that the draft shall not be further proceeded with until after the expiration of a period of one month from the publication thereof [in the [Official Gazette] [Inserted by Tamil Nadu Act X of 1936.] or of such longer period as the council may appoint;