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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(e) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(e)do, or cause to be done, anything which fails to comply with such , requirement as may be prescribed for the purpose of preventing any pollution in the vicinity of any source of water supply used for purposes of drinking, bathing or washing clothes.