Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] State of Tamilnadu - Subsection Section 5A(a) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987 (a)extract groundwater for non-potable use by an industry when alternate sources are available from the authorized water supply agencies;
