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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Tamilnadu - Subsection

Section 176(3) in Tamil Nadu District Municipalities Act, 1920

(3)Within sixty days after the receipt of any application under sub-section (1), the council shall either sanction the making of the street on such conditions as it may think fit or disallow it, or ask for further information with respect to it.