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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(4)In cases where water supply has been cut off pursuant to clause (i) of subsection (1), the authorised authority shall restore the water supply as before as soon as all money due, together with the expenses referred to in sub-section (3), have been paid by the owner or occupier.