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[Cites 0, Cited by 0] [Section 321] [Entire Act]

State of Tamilnadu - Subsection

Section 321(8) in Tamil Nadu District Municipalities Act, 1920

(8)Every grantee of any licence or permission shall, at all reasonable times, while such licence or permission remains in force, produce the same at the request of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)].