Section 288(2)(a) in Chennai City Municipal Corporation Act, 1919

[Cites 0, Cited by 0] [Section 288(2)] [Section 288] [Entire Act]

State of Tamilnadu - Subsection

Section 288(2)(a) in Chennai City Municipal Corporation Act, 1919

(a)a plan of the factory, workshop, work-place or premises prepared in such manner as may be prescribed by rules made in this behalf by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.]; and

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State of Tamilnadu - Subsection

Section 288(2)(a) in Chennai City Municipal Corporation Act, 1919