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State of Tamilnadu - Section

Section 335 in The Madurai City Municipal Corporation Act, 1971

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.