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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(3)The Board may also provide or arrange for the provision of a sufficient supply of water for other domestic or non-domestic purposes except irrigation:Provided that the water supplied under this sub-section may be different in quality to water supplied for drinking purposes.