Section 66(1)(iv) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(1)(iv) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(iv)to treat any unauthorised encroachment on Board's land as encroachment on Government land and have, such encroachment removed, and any person causing the encroachment evicted under the Tamil Nadu Land Encroachments Act, 1905 (Tamil Nadu Act III of 1905) and the

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State of Tamilnadu - Subsection

Section 66(1)(iv) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978