Section 9E in Tamil Nadu Town and Country Planning Act, 1971
9E. Relation with the Chennai Metropolitan Water Supply and Sewerage Board.
(1)Notwithstanding anything contained in this Act, the Chennai Metropolitan Development Authority shall fully consult and collaborate the Chennai Metropolitan Water Supply and Sewerage Board constituted under the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978) with respect to any provision regarding water supply or sewerage services and matters connected therewith that may be included in any development plan prepared or to be prepared under this Act for the Chennai Metropolitan Planning Area or any part thereof.(2)With respect to any such development plan, the execution of or the carrying out of any work under such plan shall, in so far it relates to water supply and sewerage service or matters connected therewith, be entrusted to and be the sole responsibility of the Chennai Metropolitan Water Supply and Sewerage Board, and if any work under such plan is in the process of being executed or carried out on the date of coming into force of this section, the Chennai Metropolitan Development Authority shall continue and complete such work in accordance with section 27 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978(Tamil Nadu Act 28 of 1978).Chapter - III Planning Areas, Planning Authorities and Plans
