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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(1)(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(b)any person who, on the notified date, has in his possession, custody or control any books, documents or other papers relating to the water supply and sewerage services, referred to in sub-section (1) of section 26 shall be liable to account for the said books, documents and papers to the Board, and shall deliver them to the Board or to such person as the Board may direct.