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[Cites 0, Cited by 0] [Section 362] [Entire Act]

State of Tamilnadu - Subsection

Section 362(c) in Chennai City Municipal Corporation Act, 1919

(c)is carried on or completed in contravention of any lawful order or breach of any provision contained in this Act or in any rule or by-law made under it, or of any direction or requisition lav fully given or made, or