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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

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

(i)to take over all existing responsibilities, powers, controls, facilities, services and administration relating to water supply and sewerage in or for 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;