Tamil Nadu Water Supply and Drainage Board (Second Amendment) Act, 1997*
| [Tamil Nadu Act No. 53 of 1997] | [1st November, 1997] |
An Act Further to Amend the Tamil Nadu Water Supply and Drainage Board Act, 1979
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st November, 1997 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 (Second Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 64.- In section 64 of the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of ???),-
(i) in sub-section (1), after the words "why he should not pay compensation to the Board", the words "as assessed by the Board or by its officer or servant making the application" shall be inserted;
(ii) in sub-section (2), the words "not exceeding one thousand rupees" shall be omitted.