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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Tamilnadu - Subsection

Section 201(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)For all water supplied under sub-section (1), payment shall be made at such rates and such conditions shall be imposed as may be laid down by the standing committee by general or special order and the amount shall be recoverable in the same manner as the property tax.Supply In Special Cases