Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(h) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(h)[ a Technical Director nominated by the Government in consultation with the Board.] [Inserted by Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1997 (Tamil Nadu Act 58 of 1997).]