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[Cites 0, Cited by 0] [Section 250(6)] [Section 250] [Entire Act]

State of Tamilnadu - Subsection

Section 250(6)(b) in Tamil Nadu District Municipalities Act, 1920

(b)shall not be deemed to dispense with the necessity for compliance with the provisions of sections 197 and 199 or sections 208 and 209, as the case may be.