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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(iv) in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

(iv)The Corporation Council may supply water to any local body or other private person outside the local limits of its jurisdiction, with the consent and approval of the Superintending Engineer, Office of Commissioner of Municipal Administration, following the conditions, prescribed by him.