Section 27A(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)Immediately with the repealing of the Kolkata Metropolitan Water and Sanitation Authority Act, 1966,-(a)all Directors and members of the Kolkata Metropolitan Water and Sanitation Authority and all members and other persons constituting committees thereunder, shall be deemed to have vacated their respective offices;(b)all properties, funds and dues vested in or realisable by the said Authority, shall vest in and be realisable by the Development Authority as described under Chapter IV (hereinafter referred to as the Metropolitan Authority);(c)all contracts and liabilities enforced by or against the said authority shall be enforceable by or against the Development Authority;(d)all the powers and duties under the provisions of this or any other Act, or any rule, regulation, bye-law, order or notification made thereunder, exercised or performed by the said Authority, or committee thereunder, shall be exercised or performed by the Development Authority;(e)all legal proceedings instituted by or against the said Authority may be continued or enforced by or against the Development Authority;(f)all officers and other employees of the Authority continuing in office immediately before the date of the repealing of the Kolkata Metropolitan Water and Sanitation Authority Act, 1966, shall be deemed to be employed by the Development Authority on such terms and conditions not being less advantageous than what they were entitled to immediately before the said date; and(g)on and from the commencement of these amendments, the Kolkata Metropolitan Water and Sanitation Authority shall mean and include Kolkata Metropolitan Development Authority and wherever the words Kolkata Metropolitan Water and Sanitation Authority occur, it shall mean Kolkata Metropolitan Development Authority.]
