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[Cites 0, Cited by 0] [Section 204(1)] [Section 204] [Entire Act]

State of Tamilnadu - Subsection

Section 204(1)(i) in The Coimbatore City Municipal Corporation Act, 1981

(i)if the owner or occupier causes pipes, taps, works or fittings connected with the corporation water-supply to be placed removed, repaired or otherwise interfered with in violation of the by-laws: