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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(1)(b) in Chennai City Municipal Corporation Act, 1919

(b)for the acquisition of [lands and buildings,] [Substituted for the word 'land' by section 84(l)(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or