Section 70 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
70. Taking over by and vesting in the Authority of other sewerage and drainage system. -
(1)When the Authority has taken over any of the services relating to sewerage and drainage in any area under section 23, or is in a position to provide sewerage and drainage where there is not such service, the Authority may, after serving at least three months notice in such manner as may be provided by regulations, take over any independent sewerage or drainage 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.(2)Notwithstanding anything to the contrary contained in the Calcutta Improvement Act, 1911, or the Howrah Improvement Act, 1956, after the Authority has taken over the municipal services relating to water supply, drainage or sewerage in any area, any works constructed in any street within the area by the Board of Trustees for the improvement of Calcutta or the Board of Trustees for the improvement of Howrah in the course of execution of any improvement scheme for providing water, sewerage or drainage facilities therein shall vest in the Authority on the from the date such street vests in the Corporation of Calcutta or the Municipality of Howrah, under section 65 of the Calcutta Improvement Act, 1911, or of the Howrah Improvement Act, 1956, as the case may be.
