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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(4)In cases to which sub-section (2) or sub-section (3) is not applicable, works in progress which are being executed or carried out by an existing authority immediately prior to the notified date applicable to that authority, the existing authority shall be responsible for the continuance and completion thereof from that date.