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[Cites 0, Cited by 1] [Section 278] [Entire Act]

State of Tamilnadu - Subsection

Section 278(8) in The Madurai City Municipal Corporation Act, 1971

(8)that the site is required for a public purpose under any law for the time being in force.Whenever the Commissioner or the standing committee refuses to approve the site for a building, or to grant permission to construct or re-construct a building the reasons for such refusal shall be specifically stated in the order.