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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

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

(a)[ the Minister in-charge of the department dealing with the subject "water supply", who shall be the Chairman of the Board, ex-officio; [Substituted by Tamil Nadu Act 56 of 1997.]
(aa)the Secretary to Government in-charge of the Department dealing with subject water supply, ex-officio;]