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CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE (AMENDMENT) ACT, 2012
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE (AMENDMENT) ACT, 2012
(Received the Assent of the Governor of Tamil Nadu on February 23, 2012 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.51, page 67, dated February 23,2010.
Statement of Objects and Reasons : Refer T.N. Bill No.4 — 2012 (1) CTAR page 1.32).
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 (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 25th day of October 2011.
2. Amendment of Section 87.—
To Section 87 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978), the following Proviso shall be added, namely:—
"Provided that all taxes, fees and duties, in respect of water supply and sewerage services as levied by the local authority concerned before the date of the such extension, shall be deemed to have been levied by the Board under the provisions of this Act and shall continue to be in force accordingly, until such taxes, fees and duties are revised, cancelled or superseded by anything done or any action taken under this Act".
3. Repeal and saving.—
(1) The Chennai Metropolitan Water Supply and Sewerage (Amendment) Ordinance, 2012 (Tamil Nadu Ordinance 4 of 2012) is hereby repealed.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.
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.
