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[Cites 0, Cited by 0] [Section 257P(3)] [Section 257P] [Entire Act]

State of Tamilnadu - Subsection

Section 257P(3)(b) in Chennai City Municipal Corporation Act, 1919

(b)himself bring the said cheri, hutting ground or portion or any part of the same which has not been sold or leased under clause (a), into conformity with such standard plan, or