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[Cites 0, Cited by 0] [Section 176(4)] [Section 176] [Entire Act]

State of Tamilnadu - Subsection

Section 176(4)(i) in Tamil Nadu District Municipalities Act, 1920

(i)if the proposed street would conflict with any arrangements which have been made, or which are in the opinion of the council likely to be made for carrying out any general scheme for the laying out of streets,