Section 25 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
25. Local authority to furnish information to Board prior to notified date.
- Immediately after the establishment of the Board under section 3, every local authority shall furnish to the Board, the following information and particulars:-(a)The description and details of all properties to be transferred to the Board under this Act;(b)The particulars of liabilities to be transferred to the Board under the provisions of this Act;(c)he particulars relating to existing contracts and other obligations devolving on the Board under the provisions of this Act;(d)The particulars of all legal proceedings covered by section 30 to which the existing authority is a party, pending on the date of establishment of the Board.
