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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Tamilnadu - Subsection

Section 203(5) in The Coimbatore City Municipal Corporation Act, 1981

(5)Where an occupier has paid the cost of a metre or of fixing the same, he shall, unless the metre has been fixed as part of a connection for which he has applied be entitled to recover such cost from the owner and may deduct it from the rent then or thereafter due by him to the owner.Cutting off Water-Supply