Section 69A in Tamil Nadu State Housing Board Act, 1961
69A. [ Scope of Housing or Improvement Schemes. [This section was inserted by clause (1) of part IV of the Schedule to, the Madras Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978).]
- Notwithstanding anything contained in sections 35 to 69, the Board or any other authority referred to in this Act shall have no power, function or responsibility for making provision in any housing or improvement scheme, or executing or carrying out any work thereunder, in respect of water supply or sewerage services, or anything connected therewith in the Madras Metropolitan Area within the meaning of the Madras Metropolitan Water Supply and Sewerage Act, 1978, and if any such scheme is in process of being executed in relation to that area on the date of the coming into force of this suction, the Board shall continue and complete such execution in accordance with section 27 of the aforesaid Act].
