Section 17A in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
17A. [ Power to amend Schedule. [Inserted by the Tamil Nadu Act 13 of 1995, w.e.f. 7.7.1995.]
- The Government may, by notification, alter, amend, or add to, the Schedule or omit any of the entries specified in the Schedule and upon the issue of such notification, the Schedule shall be deemed to be amended accordingly.] [Section 14 was renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, sub-section (2) was added by the Chennai Metropolitan Area Ground cater (Regulation) Amendment Act, 2003 (Tamil Nadu Act 37 of 2002) which came into force on 21st November 2002.]
