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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Tamilnadu - Subsection

Section 140(1) in Tamil Nadu State Housing Board Act, 1961

(1)The Chairman may, by a written notice require the owner for the time being of the wall or building referred to in section 127 to stop further work on such wall or building and to altar or demolish the Same in such manner and within such time as maybe specified in the notice.