Section 23(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)All existing water-supply, sewerage, and drainage services, and services relating to collection and disposal of night-soil including all plants, machineries, pumping stations, filter beds, water mains, public drains and all drains in, alongside or under any public street and all works, materials and things appertaining thereto together with so much of the sub-soil appertaining to the water mains and drains as may be necessary for the purpose of enlarging, deepening or otherwise repairing or maintaining any such water mains, drains and pipes and other appliances and fittings connected with water-supply and drainage works belonging to a municipal corporation or municipality and situated within the District, and all other assets movable or immovable connected therewith, but excluding cash and securities, shall vest in the Authority with effect from such date as the Authority may specify by notification:Provided that different dates may be specified for the vesting of different services as aforesaid.
