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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(i) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(i)if the owner or occupier fails to pay within due time any money due to the Board under this Act, or any regulation or other instruments made thereunder;