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[Cites 0, Cited by 0] [Section 433(5)] [Section 433] [Entire Act]

State of Tamilnadu - Subsection

Section 433(5)(d) in The Madurai City Municipal Corporation Act, 1971

(d)for the terms and conditions on which house connections with the corporation water-supply mains may be made, for their alteration and repair and for their being kept in proper order;