Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Tamilnadu - Subsection Section 17(ii) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990 (ii)The Corporation shall, with the concurrence of the Government, have the powers to amend, modify or revise these bye-laws.
