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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Tamilnadu - Subsection

Section 210(1) in The Madurai City Municipal Corporation Act, 1971

(1)The Commissioner shall, on application by the owner or occupier of any premises or the owner of a private street, arrange, in accordance with the by-laws for the connection, if practicable, of the applicant's drain with a public drain at the applicant's expense.