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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(1)(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(b)direct that such sewer shall, be used for sewage only, or for water unpolluted with sewage only, and may construct at the cost of the Board an entirely distinct drain either for water unpolluted with sewage or for sewage.