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[Cites 0, Cited by 0] [Section 489] [Entire Act]

State of Tamilnadu - Subsection

Section 489(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Every such suit shall be commenced within six months after the date on which the cause of action arose or in case of continuing injury or damage during such continuance or within six months after the ceasing thereof.