Section 63A(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(4)in section 111,-(a)sub-sections (1) and (2) shall be renumbered as sub-sections (2) and (3) respectively;(b)before sub-section (2) as so renumbered the following shall be inserted namely:-"(1) The provisions of this Act shall be read subject to the provisions of the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978);"(c)in sub-section (2) as so renumbered, after the words "in any other", the words "custom, usage or contract" shall be inserted;(d)in sub-section (3) as so renumbered for the word "notwithstanding" the words "subject to the provisions of sub-section (1), but notwithstanding" shall be substituted.
