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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(b) in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988

(b)All pipes and fitting shall be laid at the applicant's cost and no applicant shall be entitled to allow his sewer to empty into a sewer of the Board unless and until the certificate mentioned in clause (a) above is furnished.