Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(i) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (i)"notified date" in relation to any local authority means the date notified under sub-section (1) of section 26 in respect of that local authority;
