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[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of Tamilnadu - Subsection

Section 231(1)(c) in Chennai City Municipal Corporation Act, 1919

(c)that in any streets, portions of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts, or buildings of specified architectural character of buildings destined for particular uses will not be allowed without the special permission of the [commissioner] [Substituted for the words 'standing committee' by section 64 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].