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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

(2)If it is necessary to distrain property outside the limits of the City, *the authorised authority shall address this warrant to such public servant having local jurisdiction as the Government of Tamil Nadu may by general or special order direct.