Section 243(1) in The Calcutta Municipal Corporation Act, 1980
(1)For the purpose of providing Calcutta with supply of water, proper and sufficient for public and private uses, the Corporation may -(a)plan, construct, operate, maintain and manage water-works, either within or outside Calcutta;(b)purchase or take on lease any waterwork or any water or right to store or to take and convey water, either within or outside Calcutta;(c)enter into an arrangement with any person and authority for supply of water :Provided that the Corporation may, with the approval of the State Government, make over to or take over from a statutory body waterworks so as to do anything which may be necessary or expedient for the purpose of carrying out its functions under this Act or under any other law for the time being in force.
