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

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State of Tamilnadu - Subsection

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

(iv)to regulate the construction, maintenance and repairs of wells, tanks and ponds and the drilling of tubewells, whether public or private, in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;

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State of Tamilnadu - Subsection

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