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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Tamilnadu - Subsection

Section 198(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)If any building, wall or other structure be so erected or any street or railway be so constructed the Commissioner may, with the approval of the standing committee, cause the same to be removed or otherwise' dealt with as shall appear fit to him and the expenses thereby incurred shall be paid by the person offending.Private Water-Supply