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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Tamilnadu - Subsection

Section 295(2) in The Coimbatore City Municipal Corporation Act, 1981

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