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[Cites 0, Cited by 2] [Section 282] [Entire Act]

State of Tamilnadu - Subsection

Section 282(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)If the owner shows causes as aforesaid, the Commissioner shall by an order cancel the notice issued under sub-section (1), or confirm the same subject to such modifications, as he may think fit.