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[Cites 0, Cited by 0] [Section 326BB] [Entire Act]

State of Tamilnadu - Subsection

Section 326BB(2) in Chennai City Municipal Corporation Act, 1919

(2)Every application for permission under sub-section (1), shall be made, in writing, to the District Collector fifteen days prior to the date of erection of digital banner or placard in such form, containing such particulars and with such fee, as may be prescribed.