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[Cites 0, Cited by 0] [Section 66E(2)] [Section 66E] [Entire Act]

State of Tamilnadu - Subsection

Section 66E(2)(a) in Chennai City Municipal Corporation Act, 1919

(a)unless a declaration as to the identity of the publisher thereof signed by him and attested by two persons to whom he is personally known, is delivered by him to the printer in duplicate; and