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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Tamilnadu - Subsection

Section 135(2) in Tamil Nadu State Housing Board Act, 1961

(2)No person so arrested shall be detained in custody after his true name and address are ascertained, or for any longer time than is necessary for bringing him before a magistrate. In no case shall such decent ion exceed twenty-four hours from the time of arrest without the orders of a magistrate.