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 69] [Entire Act] State of Tamilnadu - Subsection Section 69(d) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (d)occupy or cause or permit to be occupied, any dwelling house or premises not provided with or having no access to adequate supply of wholesome water;
