Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Tamilnadu - Subsection Section 18(iii) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990 (iii)In case of disconnection, neither the Corporation nor the Commissioner of the Corporation shall be liable for any damage.
