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

State of Tamilnadu - Subsection

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

(ii)to enlarge, improve or develop existing facilities and to construct and operate new facilities for 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;