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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(ii) in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

(ii)Even in the case of buildings owned by the Corporation, such water connections will have only meter reading devices but also appropriate rates of charges will be collected depending upon the domestic or non-domestic use of water by such establishments.