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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Tamilnadu - Subsection

Section 70(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(4)The Tribunal may, with the previous sanction of the Government, appoint such officers and servants as it considers necessary for carrying on its business and the remuneration and other conditions of service of such officers and servants shall be determined by the Government.