Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 217Q] [Entire Act]

State of Tamilnadu - Subsection

Section 217Q(b) in Tamil Nadu District Municipalities Act, 1920

(b)relax, subject to such conditions, if any, as may be specified in the order, any rule made under this Chapter or Chapter X of this Act, in favour of the Central Government or the State Government or in respect of any building or class of buildings.