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[Cites 0, Cited by 0] [Section 307(4)] [Section 307] [Entire Act]

State of Tamilnadu - Subsection

Section 307(4)(f) in The Madurai City Municipal Corporation Act, 1971

(f)any masonry building within the hutting ground, and any land pertaining to such building which it may be necessary to purchase or acquire for the purpose of making such streets or passages, or effecting any such improvements.