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[Cites 0, Cited by 0] [Section 255A] [Entire Act]

State of Tamilnadu - Subsection

Section 255A(2) in Chennai City Municipal Corporation Act, 1919

(2)Subject to the provisions of sub-section (1), every owner or occupier of a building shall provide rain water harvesting structure in the building in such manner and within such period as may be prescribed.Explanation. - Where a building is owned or occupied by more than one person, every such person shall be liable under this sub-section.