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[Cites 0, Cited by 0] [Section 256(1)] [Section 256] [Entire Act]

State of Tamilnadu - Subsection

Section 256(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)has been commenced without obtaining the permission of the commissioner or where an appeal or reference has been to the [standing committee] [Substituted for 'licence appeals committee' by the Madras City Municipal Corporation and Tamil Nadu District Municipalities (Amendment and Extension of Terms of Office) Act, 1971 (Tamil Nadu Act 22 of 1971).], in contravention of any order passed by the [standing committee] [Substituted for 'licence appeals committee' by the Madras City Municipal Corporation and Tamil Nadu District Municipalities (Amendment and Extension of Terms of Office) Act, 1971 (Tamil Nadu Act 22 of 1971).], or