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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(vi) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990

(vi)All service connections in existence on the date of coming into force of these by-laws shall be recognised valid as though they had been granted under these by-laws and subject to the rates in the by-laws from the date of these bylaws coming into force.