Madras Metropolitan Area Groundwater (Regulation) Amendment Act, 1995*
| [Tamil Nadu Act No. 13 of 1995] | [5th July, 1995] |
An Act to amend the Madras Metropolitan Area Groundwater (Regulation) Act, 1987
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th July, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madras Metropolitan Area Groundwater (Regulation) Amendment Act, 1995.
(2) It shall come into force at once.
2. Insertion of new section 17-A.- After section 17 of the Madras Metropolitan Area Groundwater (Regulation) Act, 1987 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"17-A. Power to amend Schedule.- The Government may, by notification, after, amend or add to the Schedule or omit any of the entries specified in the Schedule and upon the issue of such notification, the Schedule shall be deemed to be amended accordingly".
3. Amendment of Schedule.- In the Schedule to the principal Act, after serial number 229 and the entries relating thereto, the following serial numbers and entires shall be added, namely:-
| "230. | Mathur .. .. .. | 31 | Saidapet |
| 231. | Manjambakkam .. .. .. | 32 | Saidapet |
| 232. | Madhavaram .. .. .. | 30 | Saidapet |
| 233. | Tambaram .. .. .. .. | 133 | Saidapet |
| 234. | Ambattur .. .. .. .. | 72 | Saidapet |
| 235. | Maduravoyal .. .. .. .. | 82 | Saidapet |
| 236. | Manali .. .. .. .. | 21 | Saidapet |
| 237. | Chinnasekkadu .. .. .. .. | 25 | Saidapet |
| 238. | Thiruvottiynr .. .. .. .. | 23 | Saidapet |
| 239. | Ayapakkam .. .. .. .. | 73 | Saidapet |
| 240. | Chitlapakkam .. .. .. .. | 129 | Saidapet |
| 241. | Hastinapuram .. .. .. .. | 127 | Saidapet |
| 242. | Alapakkam .. .. .. .. | 82 | Saidapet |
| 243. | Korattur .. .. .. .. | 54 | Saidapet" |