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[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Tamilnadu - Subsection

Section 177(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)require the offender to appear before the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] either personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice, and show cause as aforesaid.