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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(c) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990

(c)Rs. 1,000 (Rupees one thousand) for industrial connections.
(ii)This deposit is repayable to the depositor at the time of permanent disconnection.
(iii)When the ownership of the property (domestic, non-domestic/ commercial/ industrial) changes, the deposit will also be transferred in the name of new owner on application.
(iv)The Corporation reserves the right to change or to revise the rates of the above deposits.
(v)The above deposits shall bear no interest.