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

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

State of Tamilnadu - Subsection

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

(c)is being carried on, or has been completed in breach of any of the provisions of this Act or of any rule or by-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or by-laws, or

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State of Tamilnadu - Subsection

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