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[Cites 0, Cited by 0] [Section 212(1)] [Section 212] [Entire Act]

State of Tamilnadu - Subsection

Section 212(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)direct that such drain shall, from such date as he fixes in this behalf, be used for sewage only, or for water unpolluted with sewage only, and may construct at the cost of the corporation an entirely distinct drain either for water unpolluted with sewage or for sewage.