Section 134(3) in Tamil Nadu District Municipalities Act, 1920
(3)In cases under clause (b) as soon as any money for non-payment of which water has been cut off together with the expense of cutting off the supply, has been paid by the owner or occupier, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] shall cause water to be supplied as before on payment of the cost (if any) of reconnecting the premises with the municipal water-works.
