Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012*
| [Tamil Nadu Act No. 48 of 2012] | [16th November, 2012] |
An Act further to amend the Chennai Metropolitan Water Supply and Sewerage Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th November, 2012 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 37.- In section 37 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978),-
(1) in sub-section (7), for the expression "sanction", the expression "approve" shall be substituted;
(2) sub-section (8), shall be omitted;
(3) in sub-section (9), for the expression "sanctioned", the expression "approved" shall be substituted.