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[Cites 0, Cited by 0] [Section 471(1)] [Section 471] [Entire Act]

State of Tamilnadu - Subsection

Section 471(1)(b) in The Madurai City Municipal Corporation Act, 1971

(b)the Commissioner or any officer duly authorised by him may also enter into or on any building or land where such act is done and take all such steps as may be necessary to prevent the continuance of such act; and