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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(ii) in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

(ii)If for any reason the distraint or, a sufficient distraint of the defaulters property is impracticable, the authorised authority may prosecute the defaulter before a Magistrate.