Section 83(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)The Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or any other existing authority being a municipal council or a township committee or a panchayat union council or a panchayat in 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 not, with effect from the relevant notified date, be regarded as a local authority or an urban local authority for purposes of carrying out any function or obligation imposed or any power conferred under Chapters III and IV of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939).
