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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Tamilnadu - Subsection

Section 201(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)The Commissioner may, with the sanction of the standing committee, supply water for any purpose other than domestic consumption and use on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.