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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Tamilnadu - Subsection

Section 226(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)The Commissioner shall make adequate provision for preventing the depots, places, dust-bins, vehicles and vessels referred to in sub-section (1) from becoming sources of nuisance.