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State of Tamilnadu - Section

Section 11 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988

11. The estimate shall be scrutinised by the authorised authority and approved or rejected within thirty days from the date of receipt. When the application is approved, one copy thereof signed by the authorised authority shall be returned to the applicant and it shall be made available at the site of the work at all times till the work is completed and approved by the authorized authority.