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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Tamilnadu - Subsection

Section 134(1)(c) in Tamil Nadu District Municipalities Act, 1920

(c)if, after receipt of a notice from the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] requiring him to refrain from so doing, the owner or occupier continues to use the water or to permit it to be used in contravention of any by-law made under this Act;