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[Cites 0, Cited by 0] [Section 360(4)] [Section 360] [Entire Act]

State of Tamilnadu - Subsection

Section 360(4)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)On receipt of any such application as is referred to in sub-section (2) the Commissioner may subject to the provisions of clauses (b) and (3), grant the licence specifying therein such conditions as he may think fit to impose in accordance with the rules, if any, made by the Government in this behalf, or refuse to grant the same.