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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under section 85 may be summarily evicted from the premises by any officer empowered by the Government in this behalf.