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State of Tamilnadu - Section

Section 335 in The Coimbatore City Municipal Corporation Act, 1981

335. Duty of Commissioner in respect of public well or receptacle of stagnant water.

- If it appears to the Commissioner that any public well or receptacle of stagnant water is likely, to be injurious to health or offensive to the neighbourhood, he shall cause the same to be cleansed, drained, or filled up.