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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(2)(ii) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(ii)the expenses incurred by the authorised authority in constructing any sewer or executing any work under clause (b) shall be recoverable from the owner in such instalments as the Board may deem fit and recoverable in the same manner as tax under this Act.