Section 29 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
29. Settlement of disputes.
(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.(2)If the decision of the committee on any question is not acceptable to the Board or the existing authority concerned, the matter shall be referred to the Government whose decision thereon shall be final.(3)The value determined under this section shall be entered in the books of the Board as the value on the date of transfer.
