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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Tamilnadu - Subsection

Section 223(1) in Tamil Nadu District Municipalities Act, 1920

(1)No new well, tank, pond, cistern, fountain or the like shall be dug or constructed without the permission of the [executive authority] [Sub-section (2) was Inserted by the Tamil Nadu District Municipalities (Amendment) Act, 1997 (Tamil Nadu Act 2 of 1997).].