Section 216(3) in Tamil Nadu District Municipalities Act, 1920
(3)If the owner fails to show cause to the satisfaction 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).], 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).] may confirm the order with any modification he may think fit to make, and such order shall, then, be binding on the owner.Exemptions
