Section 79 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
79. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by notification, make such provision, not inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for removing the difficulty:Provided that no such notification shall be issued after the expiry of one year from the date of establishment of the Board under section 3.
