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State of Tamilnadu - Section

Section 342 in The Coimbatore City Municipal Corporation Act, 1981

342. Lime washing and cleaning of buildings.

- The Commissioner, if it appears to him necessary for sanitary purposes so to do, may, by notice, require the owner or occupier of any building to limewash or otherwise cleanse the building inside and outside in the manner and within a period to be specified in the said notice.