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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Tamilnadu - Subsection

Section 230(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)for the removal of-
(i)the contents of all receptacles and depots and the accumulating of all places provided or appointed by him under section 226 for the temporary deposit of any of the things specified therein; and
(ii)all things deposited by owners or occupiers of premises in pursuance of any notice issued under section 227.