Section 84(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)Save as otherwise provided in this Act or in any notification issued by the Government under section 85, no existing authority shall, notwithstanding any law governing its constitution or establishment, have any function or power in respect of water-supply and sewerage service in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area or any matter relating to which such function or power has been entrusted to the Board under this Act.
