Section 34(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(4)Where water tax or drainage tax is comprised in the [property tax] [Substituted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] levied and collected by the existing authority, such existing authority shall reduce the [property tax] [Substituted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] by an amount equal to the amount attributable to water tax and drainage tax.
