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

State of Tamilnadu - Subsection

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

(d)if any property tax or any sum due for water or for the cost of making a connection or the cost of hire of a metre or the cost of carrying out any work or test connected with the water-supply which is chargeable to any person by or under this Act is not paid within fifteen days after a bill for such tax or sum has been presented;