Section 210(2)(a) in The Madurai City Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 210(2)] [Section 210] [Entire Act]

State of Tamilnadu - Subsection

Section 210(2)(a) in The Madurai City Municipal Corporation Act, 1971

(a)by notice direct the owner of the said premises to construct a drain leading therefrom to such drain or place and to execute all such works as may be necessary in accordance with the by-laws at such owners expense; or

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State of Tamilnadu - Subsection

Section 210(2)(a) in The Madurai City Municipal Corporation Act, 1971