Section 29(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)All questions relating to the transfer and vesting of any asset or property under sub-section (1) of section 26, including identification and valuation of assets and liabilities and any financial arrangement shall be determined -(a)in the case of the Government, by agreement between the Government and the Board; and(b)in the case of any other existing authority, by a committee consisting of a nominee of the Board and of the existing authority concerned.
