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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(h) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(h)if house sewers are maintained without conforming to the provisions of this Act, or such sewers are not contracted or maintained, when required under this Act;