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[Cites 0, Cited by 0] [Section 223(3)] [Section 223] [Entire Act]

State of Tamilnadu - Subsection

Section 223(3)(a) in Tamil Nadu District Municipalities Act, 1920

(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV if 1933).] shall direct, or