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State of Tamilnadu - Section

Section 465 in The Coimbatore City Municipal Corporation Act, 1981

465. Obstruction of owner by occupier.

(1)If the occupier of any building or land prevents the owner from carrying into effect in respect thereof any of the provisions of this Act, the Commissioner may by an order require the said occupier to permit the owner within eight days from the day of service of such order to execute all such works as may be necessary.
(2)Such owner shall, for a period during which he is prevented as aforesaid, be exempt from any fine or penalty to which he might otherwise have become liable by reason of default, in executing such works.