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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Tamilnadu - Subsection

Section 223(3) in Chennai City Municipal Corporation Act, 1919

(3)No licence shall be granted under sub-section (1) if the projection or construction is likely to be injurious to health or cause public inconvenience or otherwise materially interfere or result in material interference with the use of the road as such.