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[Cites 0, Cited by 0] [Section 285B] [Entire Act]

State of Tamilnadu - Subsection

Section 285B(3) in Chennai City Municipal Corporation Act, 1919

(3)If at any time before the sale has begun, the amount due on account of the fee together with the expenses incurred in connection with the seizure, detention and proposed sale is tendered to the commissioner or other person authorized as aforesaid, the property seized shall be forthwith released.