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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of Tamilnadu - Subsection

Section 366(1)(d) in Chennai City Municipal Corporation Act, 1919

(d)any refusal by the commissioner to grant a licence under [section] [Substituted for the words 'sections' and 'and' by section 3 of and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).] 282, 287, [*] [Omitted for the figure '290' by section 181(i)(c) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], 295, 299 or 304(2); [*] [Omitted by section 88(H) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961) but was re-inserted in the present form by Tamil Nadu Act 22 of 1971.]