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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(5) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(5)Where the authorised authority has cut off or has issued any notice to cut off water supply to any premises under this section, no Court or other authority shall issue any order or direction in the nature of injunction, stay or otherwise except after giving a reasonable opportunity to the Board of being heard.