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[Cites 0, Cited by 0] [Section 295A] [Entire Act]

State of Tamilnadu - Subsection

Section 295A(4) in The Madurai City Municipal Corporation Act, 1971

(4)Notwithstanding any action taken under sub-section (J), where the owner or occupier of the building fails to provide the ram water harvesting structure in the building before the date as may be prescribed, the water supply connection provided to such building shall be disconnected till rain water harvesting structure is provided.]