Section 85 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
85. Amendments to other enactments and savings.
(1)(a)On and from the date appointed under sub-section (1) of section 26, the enactments specified in Parts I to III of the Schedule shall be amended in the manner directed therein in respect of an area which forms part of, or the whole area over which 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, a municipal council, a town panchayat or village panchayat, or a township committee constituted under any law for the time being in force, as the case may be, has jurisdiction and the provisions of 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(Tamil Nadu Act V of 1920) or the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], as the case may be, shall continue to apply to such area subject to the notifications specified in Part I, II or III of the Schedule, as the case may be.(b)The enactments specified in Parts IV to VII of the Schedule shall be amended in the manner directed therein with effect from such date as the Government may, by notification, appoint in this behalf.(2)Notwithstanding the amendments specified in the Schedule to this Act and any other provision of this Act, an existing authority shall continue to have all the powers it had before the notified date applicable to it, for the purpose of recovering from any person any arrears of water tax or other rate relating to water-supply whether such tax or rate is payable as part of property tax or otherwise, or any other dues pertaining to water-supply or sewerage payable by such person in respect of anything done relating to the period prior to such notified date.(3)The existing authority concerned shall be responsible for recovering the arrears and other dues referred to in sub-section (2) as expeditiously as practicable and shall pay over the amounts so recovered to the Board after deducting therefrom such collection charges as may be mutually agreed between the Board and the existing authority.
