Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

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

(iii)The Commissioner of the Corporation may, at any time, remove any fitting connected with any service connection for the purpose of examining the condition of it or for repairing such fittings.