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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Tamilnadu - Subsection

Section 322(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)Such owner shall within six months after the date of such notice, or within such further time as the Commissioner may from time to time allow, remove all buildings or huts standing on such land, and, if he does not do so, the notice shall be deemed to be cancelled.