Section 27(3)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(3)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(a)on behalf of the existing authority, if the assets and liabilities of that authority had not been transferred to the Board under sub-section (1) of section 26; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 27(3)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978