Section 214 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
214. Pipes, etc. constructed by Council to be municipal property.
- Any pipes, fittings, receptacles or other appliances for or connected with the drainage of any private building or land, shall, if supplied, constructed or erected at the expense of the Council, be deemed to be municipal property, unless the Council shall have transferred its interest therein to the owner of such building or land,
