Section 152(2)(b) in Tamil Nadu District Municipalities Act, 1920

[Cites 0, Cited by 0] [Section 152(2)] [Section 152] [Entire Act]

State of Tamilnadu - Subsection

Section 152(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)over any water-course from which a supply of water [for drinking] [For the purpose of Municipalities, Third Grade Municipalities and Town Panchayats within the Chennai Metropolitan Development Area the words 'for drinking' in clauses (a) and (b) of sub-section (2) of section 152 shall be omitted vide section 85 and Part II of the Schedule to the Chennai Metropolitan Water Supply and Drainage Act 1978 (Tamil Nadu Act 28 of 1978).], for producing electric energy or for other purposes is derived, within one mile above and half a mile below any point at which water is taken for such use; and

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State of Tamilnadu - Subsection

Section 152(2)(b) in Tamil Nadu District Municipalities Act, 1920