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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Tamilnadu - Subsection

Section 465(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Such owner shall, for a period during which he is prevented as aforesaid, be exempt from any fine or penalty to which he might otherwise have become liable by reason of default, in executing such works.