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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Tamilnadu - Subsection

Section 215(2) in Tamil Nadu District Municipalities Act, 1920

(2)If any question arises as to whether any addition or alteration is a necessary repair not affecting the position or dimensions of a building or room, such question shall be referred to the council whose decision shall be final.