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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(i) in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

(i)Payment of water supply and sewerage service charges shall be made by cash or cheque or demand draft in favour of the Chennai Metropolitan Water Supply and Sewerage Board producing the consumer demand card or water supply bills.