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[Cites 0, Cited by 0] [Section 217(1)] [Section 217] [Entire Act]

State of Tamilnadu - Subsection

Section 217(1)(b) in Chennai City Municipal Corporation Act, 1919

(b)require the offender to appear before the commissioner either personally or by a duly authorized agent, on such day and at such time and place as may be specified in the notice, and show cause as aforesaid.