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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Tamilnadu - Subsection

Section 81(2)(p) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(p)generally the efficient conduct of the affairs of the Board: Provided that in making regulations regarding any of the matters specified in clauses [(f), (h), and (n)] [Substituted for the expression '(f), (h), (j), (k), (l), and (m)' by Chennai Metropolitan Water Supply Sewerage (Amendment) Act, 1997 (Tamil Nadu Act 56 of 1997).], the previous sanction of the Government shall be obtained.