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 42] [Entire Act] State of Tamilnadu - Subsection Section 42(5) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (5)No person shall use water supplied by the Board except as authorised by this Act or any regulation or other instrument made thereunder.
