Section 6(2)(iii) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

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State of Tamilnadu - Subsection

Section 6(2)(iii) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(iii)to prepare schemes for water supply and sewerage (including abstraction of water from any natural source and the disposal of waste and polluted water) 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;

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State of Tamilnadu - Subsection

Section 6(2)(iii) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978