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[Cites 0, Cited by 0] [Section 295AA] [Entire Act]

State of Tamilnadu - Subsection

Section 295AA(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Every application for permission to construct a swimming pool shall be made to the commissioner and shall be accompanied by such fee not exceeding rupees five thousand, as may be prescribed, and shall contain such particulars as may be prescribed.