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[Cites 0, Cited by 1] [Section 379A(1)] [Section 379A] [Entire Act]

State of Tamilnadu - Subsection

Section 379A(1)(b) in Chennai City Municipal Corporation Act, 1919

(b)the commissioner or any officer duly authorized by him may also enter into or on any building or land where such act is done and take all such steps as may be necessary to prevent the continuance of such act; and