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[Cites 0, Cited by 0] [Section 288(7)] [Section 288] [Entire Act]

State of Tamilnadu - Subsection

Section 288(7)(a) in Chennai City Municipal Corporation Act, 1919

(a)shall, in regard to the replacement of machinery, the levy of fees, the conditions to be observed, and the like, be subject to such restrictions and control as may be prescribed; and