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[Cites 0, Cited by 0] [Section 471(1)] [Section 471] [Entire Act]

State of Tamilnadu - Subsection

Section 471(1)(a) in The Madurai City Municipal Corporation Act, 1971

(a)the Commissioner 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 the property, movable or immovable, public or private, affected thereby within a time to be specified in the notice;