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[Cites 0, Cited by 0] [Section 490] [Entire Act]

State of Tamilnadu - Subsection

Section 490(2) in The Madurai City Municipal Corporation Act, 1971

(2)Every such suit shall be commenced within six months after the date on which the cause of action arose or in case of continuing injury or damage during such continuance or within six months after the ceasing thereof.