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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(1)The Board shall, subject to the provisions of this Act, have the power to do anything which may be necessary or expedient for the purpose of carrying out its functions and duties under this Act.