Section 2 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
2. Definitions.
- In these Regulations, unless the context otherwise requires,-(1)"Act" means the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978) and Tamil Nadu Act Nos. 56 and 58 of 1977.
