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State of Tamilnadu - Section

Section 19 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

19.

The owner of the house or its tenant having the water connection to the house should maintain the same in perfect good condition. Any defect in the system should be rectified at the cost of the owner or tenant in the presence of Corporation Officials. Centage charges shall be paid based on the amount of the estimate for the repairs.