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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(v) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990

(v)Notwithstanding anything contained in the by-laws, the Corporation reserves the right to supply water either by lorry load or in carts to any one at such rates as maybe fixed by the Commissioner of Corporation, from time to time.