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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Tamilnadu - Subsection

Section 213(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)The Commissioner may remove or otherwise deal with anything placed or constructed in contravention of sub-section (1) as he shall think fit, and the cost of so doing shall be recoverable from the owner thereof in the manner provided in section 478.