Section 72(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)Unless and until altered on appeal, the water tax and sewerage tax shall be as determined by the Board [* * *] [The expression 'and the Annual Valuation shall be assessed under section 35' omitted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).].
