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[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Tamilnadu - Subsection

Section 177(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)require the offender to show sufficient cause, by a written statement signed by him and sent to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933.)] on or before such day as may be specified in the notice, why such street should not be altered to the satisfaction of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] or if such alteration be impracticable, why such street should not be demolished, or