Section 23(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(3)On the taking over by the Authority of the services and responsibilities of collection and disposal of garbage from any municipal corporation or municipality under clause (b) of sub-section (1) of section 10, such services including all plants, machineries, vehicles and other mechanised units and all works, materials and things belonging to such municipal corporation or municipality, and all other assets movable or immovable connected therewith, but excluding cash and securities, shall vest in the Authority.
