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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tamilnadu - Subsection

Section 87(1) in The Madurai City Municipal Corporation Act, 1971

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under section 83 may be summarily evicted from the premises by any officer empowered by the Government in this behalf.