Section 217(1)(a) in Chennai City Municipal Corporation Act, 1919

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State of Tamilnadu - Subsection

Section 217(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)require the offender to show sufficient cause, by a written statement signed by him and sent to the commissioner on or before such day, as may be specified in the notice, why such street should not be altered to the satisfaction of the commissioner or if such alteration be impracticable, why such street should not be demolished; or

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State of Tamilnadu - Subsection

Section 217(1)(a) in Chennai City Municipal Corporation Act, 1919