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[Cites 0, Cited by 1] [Section 331(1)] [Section 331] [Entire Act]

State of Tamilnadu - Subsection

Section 331(1)(c) in Tamil Nadu District Municipalities Act, 1920

(c)if such person does not reside in the municipality and his address elsewhere is known to 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).] by sending the same to him by post registered; or