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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(b) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987

(b)[ in relation to the villages specified in the Schedule, the Collector of Kancheepuram district or Tiruvallur district, as the case may be, or any officer not below the rank of Zonal Deputy Tahsildar authorised by the Government in this behalf, within whose jurisdiction the village is situated.] [Clause (b) was substituted by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2008 (Tamil Nadu Act 43 of 2008).]