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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(iv) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990

(iv)Notwithstanding anything contained in the bye-laws that may previously be in force on the day the aforesaid by-laws take effect, the Corporation shall have powers to make all service connections granted prior to these by-laws confirm to the bye-laws as adopted or as amended, from time to time.