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 20(4)] [Section 20] [Entire Act] State of Tamilnadu - Subsection Section 20(4)(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (b)become an employee of the Board on such remuneration and other terms and conditions of service as the Board may determine and such determination shall be final: