Section 63A in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
63A. Apportionment of development charges in certain cases. - Where any development charges are levied or recovered under the provisions of this Chapter in respect of the use or change of use land or building or development of any land or building in the Chennai Metropolitan Planning Area, and if any such charge or any part thereof is relatable to provision for or improvement of water supply or sewerage service, the Chennai Metropolitan Development Authority shall pay over to the Chennai Metropolitan Water Supply and Sewerage Board constituted under the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978), such charge or part thereof."
(4)in section 111,-(a)sub-sections (1) and (2) shall be renumbered as sub-sections (2) and (3) respectively;(b)before sub-section (2) as so renumbered the following shall be inserted namely:-"(1) The provisions of this Act shall be read subject to the provisions of the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978);"(c)in sub-section (2) as so renumbered, after the words "in any other", the words "custom, usage or contract" shall be inserted;(d)in sub-section (3) as so renumbered for the word "notwithstanding" the words "subject to the provisions of sub-section (1), but notwithstanding" shall be substituted.
