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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(a) in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988

(a)No connection with any sewer of the Board shall be made, renewed, altered or extended unless the certificate specified in regulation 6(a) has been obtained by the applicant.