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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(5) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(5)If the owner of any premises having independent and private source of water supply is allowed by the Board to take sewerage service, he shall be liable to pay for such service, such amount and on such basis as may be prescribed.