Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(i) in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws (i)If through a single connection water is drawn for domestic as well as non-domestic purposes, the charges pertaining to non-domestic purposes will be collected.
