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[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

State of Tamilnadu - Subsection

Section 107(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)If any building in the city is constructed or reconstructed, the owner shall give notice thereof, to the commissioner within fifteen days from the date of completion or occupation of the building whichever is earlier.