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[Cites 0, Cited by 2] [Section 339] [Entire Act]

State of Tamilnadu - Subsection

Section 339(1) in Tamil Nadu District Municipalities Act, 1920

(1)Whenever by any notice, requisition, or order under this Act, or under any rule, by-law or regulation made under it, any person is required to execute any work or to take any measures or do anything a reasonable time shall be named in such notice, requisition or order within which the work shall be executed, the measures taken, or the thing done.