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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(g) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987

(g)"scheduled area" means the whole of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the villages notified in the Schedule;