Section 23(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)With the vesting of the responsibilities for sewerage services of the Municipality of Howrah in the Authority under sub-section (1), all works relating to the sewage disposal scheme for the Municipality of Howrah belonging to the Board of Trustees for the improvement of Howrah constituted under the Howrah Improvement Act, 1956 together with all assets movable or immovable connected therewith, but excluding cash and securities, shall vest in the Authority.
