Section 2(2) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
(2)[ "authorised bank" means any bank authorised by the Board to receive payments or bills for water supply and sewerage charges;] [Substituted by G. O. Ms. No. 1376, M. A. & W. S., dated the 26th December 1986.]
