Section 26(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)Subject to the other provisions contained in this Act, all properties, assets and liabilities of an existing authority relating to water supply and sewerage services exclusively for the Chennai Metropolitan Area (including all works in progress and all water works and sewerage works situated in or outside that Area and connected with the services as aforesaid) shall stand transferred to, and vest in, the Board, with effect from such date as the Government may, by notification, appoint:Provided that different dates may be notified-(i)for different existing authorities;(ii)for the vesting of different properties, assets and liabilities of the existing authorities.
