Section 334 in The Mumbai Municipal Corporation Act, 1888
334. Situation of gas-pipes, etc., may be altered by Commissioner.
(1)The Commissioner may, whenever for any of the purposes of this Act it shall appear to him necessary, by written notice, require the owner of any gas-pipe or of any other gas work laid in any street to raise, sink or otherwise, alter the situation of such pipe or work.(2)Every alteration required to be made under sub-section (1) shall be made at the charge of the municipal fund, and compensation shall be paid to the owner by the Commissioner for the damage, if any, which he sustains by reason of such alteration.(3)Provided that no such alteration shall be made which will prevent gas passing through any pipe or work as freely and conveniently as, having regard to all the requirements of this Act, is practicable.
