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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(2)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(a)have any right, title or claim to any water works or sewerage works intended or maintained exclusively for the purpose of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;