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[Cites 0, Cited by 0] [Section 287(5)] [Section 287] [Entire Act]

State of Tamilnadu - Subsection

Section 287(5)(d) in Chennai City Municipal Corporation Act, 1919

(d)Subject to any rules that may be made in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation order, 1950.] Government, the commissioner may also vary or amend a licence granted under clause (a).