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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Tamilnadu - Subsection

Section 263(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)When such permission is granted, such person shall, at his own expense, cause such hole or obstruction to be sufficiently fenced and enclosed, until the hole or obstruction is filled up or removed and shall cause such hole or obstruction to be sufficiently lighted during the night.