Section 4(1) in The Constitution of Delhi Water Board
(1)With effect from the date of the notification issued by the Central Government under Section 511-A of the Delhi Municipal Corporation Act, 1957 relating to water supply, drainage and sewage disposal, the Board shall be the "new authority" referred to in sub-section (1) of Section 511-B of the said Act and shall perform the "transferred functions", being those relating to water supply, drainage and sewage disposal referred to therein, and the provisions of Section 511-B of the said Act shall apply to the Board as such "new authority" in respect of water supply, drainage and sewage disposal.
