Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(v) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990 (v)In all the above cases, all the arrears of property tax pertaining to the building should have been cleared before applying for water supply connection.
