Section 30(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(b)all obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with, or for the existing authority, before the notified date in connection with the water-supply or sewerage service in or 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, shall be deemed to have been incurred, entered into or engaged to be done by, with, or for the Board;
