Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(7) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(7)The Board shall consider every budget so laid before it and shall [approve] [Substituted for 'sanction' by Act No. 48 of 2012, dated 16.11.2012.] the same, either without modification or with such modification as it may deem fit.[* * *] [Sub-section (8) omitted by Act No. 48 of 2012, dated 16.11.2012.]