Section 84(2) in Tamil Nadu State Housing Board Act, 1961
(2)Before an order under sub-section (1) is made against any person, the competent authority shall inform the person, by notice in writing and served in the manner provided for service of notice under sub-section (1) is made against any person, the grounds for which the proposed order is to be made and give him a reasonable opportunity for tendering and an explanation and producing evidence, if and to show cause why such order hold not be made within a period to be specified in such notice.
