Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Tamilnadu - Subsection Section 25(d) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (d)The particulars of all legal proceedings covered by section 30 to which the existing authority is a party, pending on the date of establishment of the Board.
