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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(1)(b) in Tamil Nadu State Housing Board Act, 1961

(b)declaring that the Board will, on or after a date to be specified in the notice, take over charge of such street or square, or part from the owner thereof, and shall simultaneously send a copy of such notice to the owner of such street or square or part.