Section 56(2)(i) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(2)(i) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(i)not less than fifteen days before constructing any sewer or executing any work under clause (b), the authorised authority shall give notice to the owner of the nature of the intended work and the estimated expenses recoverable from the owner; and

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State of Tamilnadu - Subsection

Section 56(2)(i) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978