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[Cites 0, Cited by 14] [Section 256] [Entire Act]

State of Tamilnadu - Subsection

Section 256(3) in Chennai City Municipal Corporation Act, 1919

(3)If the owner fails to show cause to the satisfaction of the commissioner, the commissioner may confirm the order with any modification he may think fit to make [and such order shall then be binding on the owner.] [Added by section 124 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]