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[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Tamilnadu - Subsection

Section 191(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)that no site shall be used for the construction of a building intended for public worship, if the construction of the building thereon will wound the religious feelings of any class of persons.