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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(c) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(c)all suits, prosecutions, appeals or other legal proceedings of whatever nature instituted or which might have been instituted by or against an existing authority, insofar as they relate to the assets and liabilities transferred to the Board under section 26, may be continued or instituted by or against the Board: