Section 84 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
84. Effect of other laws.
(1)Save as otherwise provided in this Act or in any notification issued by the Government under section 85, no existing authority shall, notwithstanding any law governing its constitution or establishment, have any function or power in respect of water-supply and sewerage service in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area or any matter relating to which such function or power has been entrusted to the Board under this Act.(2)Without prejudice to the generality of the foregoing provision, any existing authority being the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Municipal Corporation or a municipal council, township committee, panchayat union council or panchayat constituted or established under the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), [Tamil Nadu Panchayat Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).] shall cease to have jurisdiction in respect of water supply or sewerage services in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area with effect from the notified date and shall not-(a)have any right, title or claim to any water works or sewerage works intended or maintained exclusively for the purpose of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(b)have any power, function or responsibility for providing water-supply or sewerage service for that area or undertake or require any construction or other work in connection therewith except as otherwise provided in this Act;(c)sanction any scheme, plan or works of improvement or development including building regulations or provisions regulating or controlling factories, dairies, slums, cheris, hutting grounds or markets for water-supply or sewerage in the said area;(d)regulate or control the use, construction, re-construction, repair and closure of wells, ponds and tanks, except insofar as such regulation or control relates to the avoidance of injury or danger to the public, to nuisance or insanitary conditions or to the protection of public health;(e)have any power or duty in respect of offences and penalties therefor insofar as they relate to any matter connected with water-supply and sewerage;(f)have any power to levy or collect any water-tax except as otherwise provided in this Act;(g)have any power or function in respect of the framing of any rule, regulation or bye-law regarding any of the matters referred to in this section.(3)The provisions of this Act or any regulation or other instrument made thereunder shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force or any contract, custom or usage.
