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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Tamilnadu - Subsection

Section 216(1)(c) in Tamil Nadu District Municipalities Act, 1920

(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