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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(4)Where meters are not provided to any premises, or the meters have e faulty or are not in working condition, the charges until the meters can be provided or until the meters are repaired or set right for consumption or use of water shall be such as may be prescribed.