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[Cites 0, Cited by 0] [Section 282(1)] [Section 282] [Entire Act]

State of Tamilnadu - Subsection

Section 282(1)(i) in The Coimbatore City Municipal Corporation Act, 1981

(i)to make such alterations as may be specified in the said notice with the object of bringing the work in conformity with the said plans, specifications or provisions; or