Section 206 in The Chhattisgarh Municipal Corporation Act, 1956
206. Obligation of owner of drain to allow use of or joint ownership therein to others.
- Every owner of a drain connected with a municipal drain or other place set apart by the Commissioner for drainage shall be bound to allow the use of it to other persons, or to admit other persons as joint owners thereof, on such terms as may be prescribed under Section 208.
