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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Tamilnadu - Subsection

Section 134(1)(f) in Tamil Nadu District Municipalities Act, 1920

(f)if the occupier refuses to admit the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] into premises which he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connexion with the water-supply, or prevents the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] doing such work, placing or removing such apparatus or making such examination or inquiry;