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[Cites 0, Cited by 0] [Section 191(3)] [Section 191] [Entire Act]

State of Tamilnadu - Subsection

Section 191(3)(l) in Tamil Nadu District Municipalities Act, 1920

(l)[ in the case of wells, the dimensions of the well, the manner of enclosing it, and if the well is intended for drinking purposes, the means which shall be used to prevent pollution of the water.] [This clause was omitted in respect of Municipalities Third Grade Municipalities and Town Panchayats covered in Chennai Metropolitan Development Area. See the Tamil Nadu Act 28 of 1978]