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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Tamilnadu - Subsection

Section 304(3) in Chennai City Municipal Corporation Act, 1919

(3)The commissioner shall cause a notice that the market has been so licensed to be affixed in English and in [Tamil] [Substituted for the words 'two regional languages' by section 77(d) by Act 56 of 1961.] in some conspicuous place at or near the entrance to every such market.