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[Cites 0, Cited by 1] [Entire Act]

State of Tamilnadu - Section

Section 300 in Chennai City Municipal Corporation Act, 1919

300. Public markets.

- All markets which are [acquired] [Inserted by section 146 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], constructed, repaired or maintained out of the municipal fund shall be deemed to be public markets.