Section 109 in New Town, Kolkata Development Authority Act, 2007
109. Power of Development Authority to Jay or carry pipe through private and public land.
- The Development Authority may carry any drain, sewer, or channel of any kind for the purpose of establishing or maintaining a system of drainage or sewerage upon, across, under or, over any street or public place and, after giving a reasonable notice, in writing, to the owner,or the occupier, upon, across, under, over or up the side of any private land or building whatsoever, situated within the limits of area of New Town, Kolkata, and, for the purpose of the outfall of sewage, or for drainage Outfall, with out such limits, and may at all times, do all acts and things which may be necessary or expedient for repairing or maintaining any such drain, sewer or channel, as the case may be, in an effective state for the purpose for which such drain, sewer or channel may be used or intended to be used;Provided that in the case of sudden water-logging of any area within the New Town, Kolkata or any nuisance, the Development Authority may, if considers necessary so, to do in the interest of public Health and convenience, take such action as is necessary for draining out the water upon, across, under, over or up the side of any private land or building within any area of New Town, Kolkata without prior service of any notice on the owner or the occupier of such land or building:Provided further that a reasonable compensation shall be paid to the owner or the occupier of such private land or building for any damage sustained by him in consequence of any act or thing done by the Development Authority or any action taken by the Development Authority under this section.
