Section 70(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)Notwithstanding anything to the contrary contained in the Calcutta Improvement Act, 1911, or the Howrah Improvement Act, 1956, after the Authority has taken over the municipal services relating to water supply, drainage or sewerage in any area, any works constructed in any street within the area by the Board of Trustees for the improvement of Calcutta or the Board of Trustees for the improvement of Howrah in the course of execution of any improvement scheme for providing water, sewerage or drainage facilities therein shall vest in the Authority on the from the date such street vests in the Corporation of Calcutta or the Municipality of Howrah, under section 65 of the Calcutta Improvement Act, 1911, or of the Howrah Improvement Act, 1956, as the case may be.
