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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Tamilnadu - Subsection

Section 229(3) in Chennai City Municipal Corporation Act, 1919

(3)When a number has been affixed under sub-section (1), the owner of the building shall be bound to maintain such number and to replace it if removed or defaced, and if he fails to do so, the commissioner may, by notice, require him to replace it.