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[Cites 0, Cited by 0] [Section 215AA] [Entire Act]

State of Tamilnadu - Subsection

Section 215AA(2) in Tamil Nadu District Municipalities Act, 1920

(2)Every application for permission to construct a swimming pool shall be made to the executive authority and shall be accompanied by such fee not exceeding rupees five thousand, as may be prescribed, and shall contain such particulars as may be prescribed.