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[Cites 0, Cited by 0] [Section 274] [Entire Act]

State of Tamilnadu - Subsection

Section 274(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)While granting permission under sub-section (1), the Commissioner may specify in writing, the precautions to be observed with reference to the constructions or reconstruction by the person making the application under sub-section (1) of section 272 and such person shall be responsible for the due observance of the precautions.