Section 55(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)As far as practicable, the Board shall construct and maintain sewers and provide safe and sufficient system of sewers in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area, for the purpose of effectual discharge of sewerage of the said Area.
