Section 307(2)(c) in The Coimbatore City Municipal Corporation Act, 1981

[Cites 0, Cited by 0] [Section 307(2)] [Section 307] [Entire Act]

State of Tamilnadu - Subsection

Section 307(2)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)certify -

(i)which of the improvements required to bring the hutting ground into conformity with such plan should be taken in and forthwith inconsequence of the unhealthy condition of the hutting ground; and

(ii)which, if any, of such improvements should be deferred for action under the foregoing sections of this Chapter.

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State of Tamilnadu - Subsection

Section 307(2)(c) in The Coimbatore City Municipal Corporation Act, 1981