Section 210(2)(i) in The Madurai City Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 210(2)] [Section 210] [Entire Act]

State of Tamilnadu - Subsection

Section 210(2)(i) in The Madurai City Municipal Corporation Act, 1971

(i)not less than fifteen days before constructing any drain or executing any work under clause (b), the Commissioner shall give notice to the owner of the nature of the intended work and the estimated expenses recoverable from the owner; and

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State of Tamilnadu - Subsection

Section 210(2)(i) in The Madurai City Municipal Corporation Act, 1971