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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(3)The existing authority concerned shall be responsible for recovering the arrears and other dues referred to in sub-section (2) as expeditiously as practicable and shall pay over the amounts so recovered to the Board after deducting therefrom such collection charges as may be mutually agreed between the Board and the existing authority.