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[Cites 0, Cited by 0] [Section 296(1)] [Section 296] [Entire Act]

State of Tamilnadu - Subsection

Section 296(1)(a) in The Madurai City Municipal Corporation Act, 1971

(a)has been commenced without obtaining the permission of the Commissioner or where an appeal or reference has been made to the standing committee, in contravention of any order passed by the standing committee; or