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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(a) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987

(a)in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], [the Managing Director of the Board or any Officer of the Board not below the rank of Executive Engineer authorised by the Government in this behalf; and] [Substituted for the expression 'the Board; and' by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2008 (Tamil Nadu Act 43 of 2008).]