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[Cites 0, Cited by 0] [Section 256A(1)] [Section 256A] [Entire Act]

State of Tamilnadu - Subsection

Section 256A(1)(c) in Chennai City Municipal Corporation Act, 1919

(c)is carried on in contravention of any lawful order or breach of any provision contained in this Act or in any ride or by-law made under it, or of any direction or requisition lawfully given or made, the commissioner may, after to three days' notice, direct that any person directing or carrying on such construction, or any person employed in the execution thereof in such building or any other place adjacent thereto shall be removed from such building, well or place.