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[Cites 0, Cited by 3] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(5) in Tamil Nadu State Housing Board Act, 1961

(5)If any person refuses or fails to comply with order made under sub-section (1) the competent authority may evict that person from, and take from and take possession of, the premises and may for that purpose use such force as may be necessary.