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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2) in Tamil Nadu Panchayats Building Rules, 1997

(2)The Executive Authority shall serve a copy of the provisional order made under sub-rule (1) on the owner of the building together with a notice requiring him to show cause within a reasonable time to be named in such notice, why the order should not be confirmed.