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[Cites 0, Cited by 4] [Section 296] [Entire Act]

State of Tamilnadu - Subsection

Section 296(2) in The Madurai City Municipal Corporation Act, 1971

(2)The Commissioner shall serve a copy of the provisional order made under sub-section (1) on the owner or the occupier of the building or well together with a notice requiring him to show cause within a reasonable time to be named in such notice why the order should not be confirmed.