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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(2)(iv) in Chennai City Municipal Corporation Act, 1919

(iv)any company or association, whether incorporated or not which contracts with the corporation for lighting or supplying with water any part of the city or insuring against fire any property of the corporation;