Section 40(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)[ Notwithstanding anything contained in sub-section (1), the Board shall not, except with the previous sanction of the Government, adopt or execute any scheme or plan in respect of water works or sewerage works or carry out any work in connection therewith if the cost of such scheme, plan or other work is met or to be met with from the funds provided by the Government.] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1992 (Tamil Nadu Act 6 of 1992).]
