Section 76(1) in Assam Urban Water Supply and Sewerage Board Act, 1985
(1)When the Board has taken any of the services relating to sewerage and drainage in any area under section 18 or is in a position to provide sewerage and drainage where there is no such service, the Board may, after serving at least three month's 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.
