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[Cites 0, Cited by 0] [Section 250(6)] [Section 250] [Entire Act]

State of Tamilnadu - Subsection

Section 250(6)(a) in Tamil Nadu District Municipalities Act, 1920

(a)shall, in regard to the replacement of machinery, the levy of fees, the conditions to be observed and the like, be subject to such restrictions and control as may be prescribed; and