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[Cites 0, Cited by 0] [Section 314] [Entire Act]

State of Tamilnadu - Subsection

Section 314(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)When any such resolution has been passed, the Commissioner shall make a plan for the improvement of the said hutting ground or portion thereof, together with such estimates as may be necessary for a due understanding of the same, and may then purchase or acquire the said hutting ground or portion, and such plan shall be deemed to be the standard plan of hutting ground.