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[Cites 0, Cited by 1] [Section 250(3)] [Section 250] [Entire Act]

State of Tamilnadu - Subsection

Section 250(3)(b) in Tamil Nadu District Municipalities Act, 1920

(b)refuse permission, if it is of opinion that such construction, establishment or installation is objectionable by reason of the density of the population in the neighbourhood or that it is likely to cause a nuisance.