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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(1)No act or proceeding of the Board or of any Committee shall be questioned on the ground merely of the existence of any vacancy in, or defect in, the constitution or reconstitution of, the Board or the Committee, as the case may be.