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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(g) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(g)[ the Chairman of the Board, if any, appointed under sub-section (1) of section 4-A.] [Inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1990 (Tamil Nadu Act 7 of 1990).]