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[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(3)(c) in The Madurai City Municipal Corporation Act, 1971

(c)Every notice under clause (a) shall expire with the hall-year succeeding that during which it is so delivered, and shall have no effect thereafter.