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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Tamilnadu - Subsection

Section 134(1)(h) in Tamil Nadu District Municipalities Act, 1920

(h)if the owner or occupier causes pipes, taps, works or fittings connected with the municipal water-supply to be placed, removed, repaired or otherwise interfered with in violation of the by-laws: