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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 502 in The Coimbatore City Municipal Corporation Act, 1981

502. Prohibition against unauthorised dealings with public place or materials.

- No person shall, without authority in that behalf, remove earth, sand or other material or deposit any matter or make any encroachment from, in, or on any land vested in the corporation or river, estuary, canal, backwater or water-courses (not being private property), or in any way obstruct the same.