Section 83 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
83. Application of certain provisions of Tamil Nadu Act III of 1939.
(1)The Board shall be deemed to be a local authority or urban local authority for purposes of sections 17 to 21, 24, 27 to 30 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939):Provided that any power that may be exercised by the Government, the Collector or any other officer under those sections in relation to anything to be done by or affecting the Board shall be exercised only by such officer as may be specially designated in that behalf by the Government.(2)The Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or any other existing authority being a municipal council or a township committee or a panchayat union council or a panchayat in 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 not, with effect from the relevant notified date, be regarded as a local authority or an urban local authority for purposes of carrying out any function or obligation imposed or any power conferred under Chapters III and IV of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939).(3)With effect from the notified date in relation to the Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], the words "water and" where they occur for the first time in sub-section (5) of section 25 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) shall be omitted.
