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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Tamilnadu - Subsection

Section 288(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)Every person who intends to construct or reconstruct a hut shall send to the Commissioner-
(a)an application in writing for permission to execute the work; and
(b)a site plan of the land.