Section 241(8) in The Calcutta Municipal Corporation Act, 1980
(8)Notwithstanding anything contained in sub-section (1), any municipality or cantonment or area which was getting delivery of wholesome water from the Corporation constituted under the Calcutta Municipal Act, 1951 immediately before the date of commencement of this Act shall, subject to the provisions of sub-section (3), continue to get delivery of wholesome water from the Corporation constituted under this Act on the terms and conditions in force immediately before such date, and such terms and conditions may be modified at any time in accordance with the provisions of this section.
