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[Cites 0, Cited by 0] [Section 228] [Entire Act]

State of Tamilnadu - Subsection

Section 228(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)by notice require the owner or occupier of such premises to collect all rubbish and filth accumulating thereon and to remove the same at such times, in such carts or receptacles, and by such routes as may be specified in the notice, to a depot or place provided or appointed under section 226; or