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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Tamilnadu - Subsection

Section 369(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)If a sufficient number of public wash-houses or places be not maintained under sub-section (1), the Commissioner may without making any charge therefor appoint suitable places for the exercise by washermen of their calling.