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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(1)(i) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(i)to carry out any work required to be carried out under this Act or any regulation or other instrument made thereunder, which the owner or occupier or other person responsible therefor has failed to carry out and recover the cost and expenses therefor from the owner or occupier;