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[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Tamilnadu - Subsection

Section 140(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)direct that such drain shall, from such date as he specifies in this behalf, be used for sullage and sewage only, or for water unpolluted with sullage or sewage only, and by notice require the owner of the premises to make, at his own expense, an entirely distinct drain for water unpolluted with sullage or sewage, or for sullage and sewage.