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[Cites 0, Cited by 0] [Section 257D] [Entire Act]

State of Tamilnadu - Subsection

Section 257D(4) in Chennai City Municipal Corporation Act, 1919

(4)When the commissioner causes a plan to be prepared under sub-section (1), he may charge the owner or owners of the cheri or hutting ground therefor at a rate not exceeding one rupee per two thousand four hundred square feet.]