Section 30(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(a)any notification, order, scheme, rule, bye-law, form or notice made or issued, and any licence or permission granted by any existing authority insofar as it relates to water-supply or sewerage service in or for the purpose of 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, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any notification, scheme, order, regulation, form or notice made or issued or any licence or permission granted under this Act;
