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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(v) in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

(v)As perfection 200(1) of Coimbatore Corporation Act, 1981, which is applicable to Tirunelveli Corporation, for the buildings for which the annual value is below to Rs.120 and also for the buildings which are exempted from levying of property, tax, water supply connection may be given after obtaining approval of Taxation and Finance Committee.