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State of Tamilnadu - Section

Section 71C in Chennai City Municipal Corporation Act, 1919

71C. Power to obtain information.

- The State Government may, with a view to requisitioning property under section 71-A or determining the compensation payable under section 71-B, by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such property as may be so specified.