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State of Tamilnadu - Section

Section 433 in The Coimbatore City Municipal Corporation Act, 1981

433. Power to give retrospective effect to certain by-laws.

- By-law with regard to the drainage of, and supply of water to, buildings and water-closets, earth-closets, privies, ash-pits and cess-pools in connection with buildings and the keeping of water-closets supplied with sufficient water for flushing may be made so as to affect buildings erected before the passing of the by-laws or the date of commencement of this Act.