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[Cites 0, Cited by 0] [Section 129B] [Entire Act]

State of Tamilnadu - Subsection

Section 129B(2) in Chennai City Municipal Corporation Act, 1919

(2)The commissioner shall not grant such permission if-
(i)the advertisement contravenes any by-law made by the council under clause (28) of section 349; or
(ii)the tax, if any, due in respect of the advertisement has not been paid.