Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 2002*
| [Tamil Nadu Act No. 11 of 2002] | [26th May, 2002] |
An Act further to amend the Tamil Nadu Water Supply and Drainage Board Act, 1970
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th May, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may by notification, appoint.
2. Amendment of section 27.- In section 27 of the Tamil Nadu Water Supply and Drainage Board Act, 1970, for the expression "shall without the approval of the Board investigate, prepare or execute any scheme", the following expression shall be substituted, namely:-
"shall, without the approval of the Board.-
(a) investigate, prepare or execute any scheme: or
(b) authorise any person or body or association of individuals to investigate, prepare or execute any scheme on behalf of such local authority."