Section 1 in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
1. Short title, extent and commencement.
(1)'This Act may be called 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 Groundwater (Regulation) Act, 1987.(2)It extends to whole of City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the revenue villages in the [Kancheepuram and Tiruvallur districts] [Substituted for the words 'Chengalpattu district' by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2008 (Tamil Nadu Act 43 of 2008).] specified in the Schedule.(3)Sections 14 and 15 shall come into force on such date as the Government may, by notification, appoint and the rest of this Act shall come into force at once.Notes. - This Act came into force on the 17th June 1987-
