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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(a) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(a)any works of improvement required to be executed by a notice under sub- section (1) of section 6 or in pursuance of an undertaking given under sub-section (2) of Section 9; or