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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Tamilnadu - Subsection

Section 251(3) in The Coimbatore City Municipal Corporation Act, 1981

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