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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(ii) in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

(ii)If it is necessary to distrain property outside the limits of the city, the authorised authority shall address this warrant to such public servant having local Jurisdiction as the Government of Tamil Nadu may by general or special order direct.