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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Tamilnadu - Subsection

Section 87(3)(ii) in Tamil Nadu District Municipalities Act, 1920

(ii)that the building will be vacant and unlet from a specified date either in the half-year in which notice is delivered or in the succeeding half-year.