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[Cites 0, Cited by 0] [Section 326BB] [Entire Act]

State of Tamilnadu - Subsection

Section 326BB(3) in Chennai City Municipal Corporation Act, 1919

(3)The permission for erection of digital banner or placard may be granted for such purpose and for such period, not exceeding six days and subject to such conditions as may be specified by the District Collector.