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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(iii) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990

(iii)Domestic connection may be given to such occupied tenant who deposits a sum of Rs. 500 (Rupees five hundred only) as special deposit in addition to the normal deposit payable under this by-laws. This special deposit should be paid into the Corporation Treasury at the time of making the application and the challan be enclosed with the application.