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[Cites 0, Cited by 0] [Section 379A(1)] [Section 379A] [Entire Act]

State of Tamilnadu - Subsection

Section 379A(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)the commissioner may, by notice, require the person so doing such act to alter, remove or as far as practicable restore to its original state the whole or any part of any property, movable or immovable, public or private, affected thereby within a time to be specified in the notice;