Section 117 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
117. Continuation of appointments, notifications, rules, bye-laws etc.
(1)With effect from the date of which Chapter IV comes into force -(a)Any appointment, notification, order, scheme, rule, bye-laws, form or notice made or issued, and any license or permission granted immediately before the commencement of this Act in so far as it relates to the water supply undertaking shall continue in force and be deemed to have been made, issued or granted under the provisions of this act, unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or notice made or issued or any license or permission granted under the provisions of this Act;(b)All obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done immediately before the commencement of this Act, in connection with the water supply undertaking shall be deemed to have been incurred, entered into or engaged to be done by, with, or for the Board(c)All property, movable and immovable, and all interest of whatsoever nature and kind therein in so far as they relate to the water supply undertaking shall, with all rights of whatsoever description used, enjoyed or possessed immediately before the commencement of this Act in respect of the water supply undertaking, vest in the Board;(d)All rates, fees, rents and other sums of money due in connection with the water supply undertaking shall be deemed to be due to the Board;(e)All suits, prosecutions and other legal proceedings instituted or which might have been instituted so far as it relates to the water supply undertaking may be continued or be instituted by or against the Board.(2)With effect from the date on which Chapter V comes into force -(a)Any appointment, notification, order, scheme, rule, bye-laws, form or notice made or issued, and any license or permission granted immediately before the commencement of this Act in so far as it relates to the sewerage and sewage treatment works referred to in chapter V, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or notice made or issued or any license or permission granted under the provisions of this Act;(b)All obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done immediately before the commencement of this Act, in connection with the sewerage and sewage treatment works referred to in chapter V, shall be deemed to have been incurred, entered into or engaged to be done by, with, or for the Board;(c)All property, movable and immovable, and all interest of whatsoever nature and kind therein in so far as they relate to the sewerage and sewage treatment works referred to in Chapter V, shall with all rights of whatsoever description used, enjoyed or possessed by immediately before the commencement of this Act in respect of the sewerage and sewage treatment works referred to in Chapter V, vest in the Board;(d)All rates, fees, rents and other sums of money due in connection with the sewerage and sewage treatment works referred to in Chapter V, shall be deemed to be due to the Board;(e)All suits, prosecutions and other legal proceedings instituted or which might have been instituted in so far as it relates to the sewerage and sewage treatment works referred to in Chapter V, may be continued or be instituted by or against the Board.
