Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 2012*
| [Tamil Nadu Act No. 8 of 2012] | [23rd February, 2012] |
An Act further to amend the Chennai Metropolitan Water Supply and Sewerage Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 23rd February, 2012 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 25th day of October, 2011.
2. Amendment of section 87.- To section 87 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978, the following proviso shall be added, namely:-
"Provided that all taxes, fees and duties, in respect of water supply and sewerage services as levied by the local authority concerned before the date of the such extension, shall be deemed to have been levied by the Board under the provisions of this Act and shall continue to be in force accordingly, until such taxes, fees and duties are revised, cancelled or superseded by anything done or any action taken under this Act."
3. Repeal and saving.- (1) The Chennai Metropolitan Water Supply and Sewerage (Amendment) Ordinance, 2012 (Tamil Nadu Ordinance 4 of 2012) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.