Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 17 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

17.

No mechanical device or hand pump or electrical motor shall permitted to be fitted in the house connection pipe for lifting water. If such a device was found, the water connection will be disconnected without any notice. Further action will also be taken as envisaged under section 22 (a) of the Tamil Nadu Tirunelveli Corporation Act, 1994.