Section 70(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)When the Authority has taken over any of the services relating to sewerage and drainage in any area under section 23, or is in a position to provide sewerage and drainage where there is not such service, the Authority may, after serving at least three months notice in such manner as may be provided by regulations, take over any independent sewerage or drainage system in the area belonging to-(a)the State Government, on such terms and conditions as the State Government may determine, and(b)any person, firm, corporation or other organisation, on payment of compensation calculated on the basis of the market value on the date of service of the notice of all the properties connected with such system.
