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[Cites 0, Cited by 0] [Section 452(1)] [Section 452] [Entire Act]

State of Tamilnadu - Subsection

Section 452(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)any notice issued or other action taken or proposed to be taken by the Commissioner-
(i)under sections 162, 210, 218, 219, 220, 222, 223(2), 282, 296(3), 327(1), 328(1), 333(1), 334, 338, 343, 353, 354 or 362;
(ii)under any by-law concerning house drainage or the connection of house drains with municipal drains, or house connections, with municipal water-supply or lighting mains;