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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

State of Tamilnadu - Subsection

Section 322(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)[ any refusal by the [executive authority] [Clauses (b) and (c) were substituted for original clauses (b), (c), (d) and (e) by section 131 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] to approve a building site under section 200; or]