Section 56(2)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(2)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(a)by notice, direct the owner of the said premises to construct a sewer leading therefrom to such sewer or place and to execute all such works as may be necessary at such owner's expense, or

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State of Tamilnadu - Subsection

Section 56(2)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978