Section 56 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
56. Power of the Authority to take over other water-supply system. -
When the Authority has taken over the water-supply service in any area under section 23, or is in a position to supply water in any area where there is no such water-supply service, the Authority may, after serving at least three months notice in such manner as may be provided by regulations, take over any independent water-supply system in the area belonging to -(a)the State Government, on such terms and conditions as the State Government may determine, and(b)any person, firm, corporation, or other organisation, on payment of compensation calculated on the basis of the market value on the date of service of the notice of all the properties connected with such system.
