Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chennai Metropolitan Water Supply And Sewerage (Second Amendment) Act, 2012 48 of 2012 [16 November 2012] CONTENTS 1. Short title and commencement 2. Amendment of section 37 Chennai Metropolitan Water Supply And Sewerage (Second Amendment) Act, 2012 48 of 2012 [16 November 2012] PREAMBLE An Act further to amend the Chennai Metropolitan Water Supply and Sewerage Act, 1978. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:-- 1. Short title and commencement :- (1) This Act may be called the Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of section 37 :- In section 37 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978(Tamil Nadu Act 28 of 1978),- (1) in sub-section (7), for the expression "sanction", the expression "approve" shall be substituted; (2) sub-section (8), shall be omitted; (3) in sub-section (9), for the expression "sanctioned", the expression "approved" shall be substituted.