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[Cites 0, Cited by 3] [Section 256] [Entire Act]

State of Tamilnadu - Subsection

Section 256(2) in Chennai City Municipal Corporation Act, 1919

(2)The commissioner shall serve a copy of the provisional order made under sub-section (1) on the owner of the building [***] [Omitted by Tamil Nadu Act 28 of 1978.] 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.