Section 27(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)Works in progress which are being executed or carried out by the Tamil Nadu Water Supply and Drainage Board for any other existing authority immediately prior to the notified date applicable to the existing authority concerned shall be continued and completed by that Board-(a)on behalf of the existing authority, if the assets and liabilities of that authority had not been transferred to the Board under sub-section (1) of section 26; and(b)on behalf of the Board, if such assets and liabilities had been so transferred to the Board.
