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[Cites 0, Cited by 0] [Section 217Q] [Entire Act]

State of Tamilnadu - Subsection

Section 217Q(a) in Tamil Nadu District Municipalities Act, 1920

(a)exempt, subject to such conditions, if any, as may be specified, in the order, the Central Government or the State Government or any building or class of buildings from all or any of the provisions of this Chapter or Chapter X of this Act; or