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State of Tamilnadu - Section

Section 205 in The Coimbatore City Municipal Corporation Act, 1981

205. Non-liability of corporation when supply reduced or not made in certain cases.

- The corporation shall not be liable to any penalty or damages for cutting off the supply of water or for not supplying water, in the case of unusual drought, or other unavoidable cause or accident, or the necessity for relaying or repairing pipes.Lighting