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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(b) in The Chennai City Corporation Building Rules, 1972

(b)the provision of the requisite communication with some sewer into which the drainage of the building may lawfully be discharged at a point in the upper half of such sewer or other drainage system into which its drainage may, lawfully, be discharged.