Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1994*
| [Tamil Nadu Act No. 41 of 1994] | [28th June, 1994] |
An Act further to amend the Madras Metropolitan Water Supply and Sewerage Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th June, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1994.
(2) It shall come into force at once.
2. Amendment of section 4.- In section 4 of the Madras Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978), after clause (d), the following clause shall be inserted, namely:-
"(dd) the Managing Director, Tamil Nadu Water Supply and Drainage Board, ex-officio;".