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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Tamilnadu - Subsection

Section 134(b) in Tamil Nadu State Housing Board Act, 1961

(b)to communicate without delay to the proper officer or servant of the Board any information which he receives of a design to commit or of the commission of any offence against this Act or any rule made thereunder; and