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[Cites 0, Cited by 0] [Section 361(5)] [Section 361] [Entire Act]

State of Tamilnadu - Subsection

Section 361(5)(b) in The Madurai City Municipal Corporation Act, 1971

(b)shall consult and have due regard to the opinion of the health officer as regards the suitability of the site of the factory, workshop, work-place or premises or building or hut or structure for the purpose specified in the application.