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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Tamilnadu - Subsection

Section 210(4) in The Madurai City Municipal Corporation Act, 1971

(4)It shall not be lawful for the owner of any building constructed or re-constructed after the commencement of this Act to occupy it or cause or permit it to be occupied until he has obtained a certificate from the Commissioner that the said building is provided with such means of drainage as appear to the Commissioner to be sufficient.