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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(7)(iii) in The Works of Licensees Rules, 2006

(iii)where the owner declines to comply, or does not, within the time and in the manner prescribed by a notice served upon him under clause (ii), comply with the notice, the operator may himself execute the alteration;