Section 66(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)The Board shall not acquire any title to, or any right other than user, to the land, building or immovable property (other than property belonging to the Board) in respect of which any action has been taken under this section, and before commencing any action under this section, the authorised authority shall except in the case of an emergency give not less than twenty-four hours notice in writing of its intention to do so to the owner or occupier:Provided that the authorised authority shall, except in the case of an emergency, obtain the prior permission of the authority concerned where the land, building, or immovable property is owned by, and is in the possession of, such authority.
