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[Cites 0, Cited by 0] [Section 471] [Entire Act]

State of Tamilnadu - Subsection

Section 471(2) in The Madurai City Municipal Corporation Act, 1971

(2)No claim shall lie against the Commissioner or any other person for any damage or inconvenience caused by the exercise of the power given under this section or by use of the force necessary for the purpose of carrying out the provisions of this section.Commissioner Power to Execute in Default