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[Cites 0, Cited by 0] [Section 217C] [Entire Act]

State of Tamilnadu - Subsection

Section 217C(2) in Tamil Nadu District Municipalities Act, 1920

(2)On receipt of an application under sub-section (1), the executive authority shall, within such time as may be prescribed, examine the application with reference to such building rules as may be prescribed for the purpose of this Chapter and forward the same to the Committee.