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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(2)The Board shall, as far as may be practicable, make adequate provision for securing that the water supplied for drinking purposes is at all times wholesome and fit for human consumption.