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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Tamilnadu - Subsection

Section 196(a) in Chennai City Municipal Corporation Act, 1919

(a)by notice require the owner or occupier of such premises to collect all rubbish and filth accumulating thereon, and to remove the same at such times, in such carts or receptacles, and by such routes as may be specified in the notice, to a depot or place provided or appointed under section 194; or