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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(ii) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990

(ii)The Commissioner of the Corporation shall have powers to cut off, after giving 24 hours notice to the owner or occupier, any supply of any kind which, in his opinion, is misusing the supply or when any fittings are wilfully or negligently damaged.