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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Tamilnadu - Subsection

Section 203(1) in Tamil Nadu District Municipalities Act, 1920

(1)that the work, or use of the site for the work or any of the particulars comprised in the site plan, ground plan, elevations, sections or specification would contravene some specified provision of any law, or some specified order, rule, declaration or by-law made under any law;