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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Tamilnadu - Subsection

Section 144(2) in Tamil Nadu Panchayats Act, 1994

(2)If it appears to the Commissioner or Executive Authority necessary for sanitary purposes so to do, he may, by notice, require the owner or occupier of any building or land to cleanse or lime-wash the same in the manner and within a period to be specified in the notice.