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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of Tamilnadu - Subsection

Section 366(1)(b) in Chennai City Municipal Corporation Act, 1919

(b)any refusal by the commissioner to approve a building site under section 237, to grant permission to construct or reconstruct a building under section 238 [or] [Substituted for the word 'sections' in clauses (c) and (d) of section 336 (i) by section 3 of, and Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] 250;