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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(3) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

(3)Nothing herein contained shall preclude the Board from suing in a Civil Court for the recovery of the water and sewerage charges, or other amount due to it under the Act.