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[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of Tamilnadu - Subsection

Section 283(2) in Chennai City Municipal Corporation Act, 1919

(2)The commissioner may, by notice, require that any stable, cattle-shed or cow-house be altered, paved, drained, repaired, disinfected or kept in such a state as to admit of its being sufficiently cleaned or be supplied 'with water, or be connected with a sewer, or be demolished.