Section 257I(2)(c) in Chennai City Municipal Corporation Act, 1919

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State of Tamilnadu - Subsection

Section 257I(2)(c) in Chennai City Municipal Corporation Act, 1919

(c)certify-

(i)which of the improvements required to bring the cheri or hutting ground into conformity with such plan should be taken in hand forthwith in consequence of the unhealthy condition of the cheri or hutting ground, and

(ii)which (if any) of such improvements should be deferred for action under the foregoing sections of this Chapter.

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State of Tamilnadu - Subsection

Section 257I(2)(c) in Chennai City Municipal Corporation Act, 1919