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[Cites 0, Cited by 0] [Section 296(1)] [Section 296] [Entire Act]

State of Tamilnadu - Subsection

Section 296(1)(iii) in The Coimbatore City Municipal Corporation Act, 1981

(iii)that any alteration of, or additions to, any building or any other work made or done for any purpose, in to or upon any building has been commenced or is being carried on or has been completed in breach of section 295,