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[Cites 0, Cited by 0] [Section 361(8)] [Section 361] [Entire Act]

State of Tamilnadu - Subsection

Section 361(8)(b) in The Madurai City Municipal Corporation Act, 1971

(b)shall not be deemed to dispense with the necessity for compliance with the provisions of section 272 and 274 or sections 288 and 289, as the case may be.