Section 6(2)(xiv) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(xiv) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(xiv)to incur expenditure and to grant loans and advances as it may deem necessary and to recover the principal and interest thereon on such terms and conditions as it may specify; and

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State of Tamilnadu - Subsection

Section 6(2)(xiv) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978