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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(2)(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(b)clear, cleanse, or open out any house-sewer which is choked, blocked, or in any way obstructed, and all expenses incurred in so doing shall be paid by the owner or the occupier of the premises.