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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Tamilnadu - Subsection

Section 213(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)Without the permission of the Commissioner, no person shall place or construct any fence, building, culvert, pipe, drain, drain-covering or other structure or any street, railway or cable over, under, in or across any public drain or stop up, divert, obstruct or in any way interfere with a public drain, whether it passes through public or private ground.