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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(B) in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988

(B)Approval of the Application. - On receipt of the application, the authorised authority shall scrutinise it and if found in order, shall accord approval of such work within thirty days from the date of receipt. If not found in order, the fact shall be intimated to the applicant with reasons for rejection.