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[Cites 0, Cited by 0] [Section 257V(2)] [Section 257V] [Entire Act]

State of Tamilnadu - Subsection

Section 257V(2)(iii) in Chennai City Municipal Corporation Act, 1919

(iii)every drain, privy, means of lighting or water connection (if any) provided for the sole use of such building or hut.