Section 26(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(4)If the notified date in relation to the Municipal Corporation of Chennai is earlier than the notified date in relation to the Government, the Government shall until the latter date and in respect of the water works situated outside, but used exclusively 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, be responsible for the continuance and maintenance of the arrangements and works in existence on the former date.
