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[Cites 0, Cited by 0] [Section 331] [Entire Act]

State of Tamilnadu - Subsection

Section 331(2) in Tamil Nadu District Municipalities Act, 1920

(2)When the person is an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier in the document, and in the case of joint owners and occupiers, it shall be sufficient to serve it on, or send it to, one of such owners or occupiers.