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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(1)Sewers, septic tanks, cess-pools, privies and urinals and all appurtenances thereof shall be constructed, maintained, repaired, altered and regulated in accordance with such requirements as to sewerage as may be prescribed.