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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

(2)All premises having sewerage connections from the sewerage system maintained and operated by the Board shall be subject to charge for the allied services, rendered, wherever applicable as provided in regulations 8 and 15.]