Section 41 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
41. Power to write off irrecoverable amounts.
- The Board may write off any amount or sum whatsoever due or payable to it, if, in its opinion, such amount or sum is irrecoverable:Provided that the Board shall, before writing off such an amount exceeding twenty-five thousand rupees, obtain the sanction of the Government.
