Section 83(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)With effect from the notified date in relation to the Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], the words "water and" where they occur for the first time in sub-section (5) of section 25 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) shall be omitted.
