Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 62] [Entire Act] State of Tamilnadu - Subsection Section 62(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (2)The owner and occupier of the premises shall be jointly and severally liable for payment of all the sums referred to in sections 44,45,46,47,48,49, 56 and 57.
