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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Tamilnadu - Subsection

Section 158(4) in Tamil Nadu Panchayats Act, 1994

(4)When a number has been affixed under sub-section (1), the owner of the building shall be bound to maintain such number and to replace it if removed or defaced; and if he fails to do so, the authority referred to in sub-section (1) may, by notice, require him to replace it.