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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Tamilnadu - Subsection

Section 265(1) in Tamil Nadu District Municipalities Act, 1920

(1)If any person after notice given to him in that behalf by the council fails within the period and in the manner laid down in the said notice to carry out any of the works specified in section 264, the council may suspend the licence of the said person, or may refuse to grant him a licence, until such works have been completed.