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[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

State of Tamilnadu - Subsection

Section 220(5)(a) in Tamil Nadu Panchayats Act, 1994

(a)the Executive Authority of the Village Panchayat or the Commissioner or the [Secretary or the collector] [Substituted for the word 'secretary' by Tamil Nadu Panchayats (Eighth Amendment) Act, 2008 (Tamil Nadu Act 58 of 1998).] 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 and further,