Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 2007*
| [Tamil Nadu Act No. 35 of 2007] | [12th November, 2007] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th November, 2007 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, 2007.
(2) It shall be deemed to have come into force on the 28th day of April, 1986.
2. Amendment of section 73.- In section 73 of the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of ???) (hereinafter referred to as the principal Act),-
(1) in sub-section (1), after the words "make regulations", the words "whether prospectively or retrospectively" shall be inserted;
(2) for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) No regulation shall be made or cancelled or modified unless the same is approved by the Government."
3. Repeal and saving.- (1) The Tamil Nadu Water Supply and Drainage Board (Amendment) Ordinance, 2007 (Tamil Nadu Act 3 of???) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.