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[Cites 0, Cited by 0] [Section 398] [Entire Act]

State of Tamilnadu - Subsection

Section 398(a) in Chennai City Municipal Corporation Act, 1919

(a)take, or withdraw from, proceedings against any person who is charged with-
(i)any offence against this Act, the rules, by-laws or regulations;
(ii)any offence which affects or is likely to affect any or interest of the corporation or the due administration at this Act;
(iii)committing any nuisance whatsoever;