Section 1(2) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(2)It extends to whole of City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the revenue villages in the [Kancheepuram and Tiruvallur districts] [Substituted for the words 'Chengalpattu district' by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2008 (Tamil Nadu Act 43 of 2008).] specified in the Schedule.
