Section 219 in The Chhattisgarh Municipalities Act, 1961
219. Powers of carrying water-mains.
- For the purposes of obtaining a supply or an additional supply of water or of distributing the same, the Council shall have the same powers and be subject to the same restrictions for carrying, renewing, repairing and altering water-mains, pipes and ducts within or without the Municipal area as it has and is subject to under the provisions hereinbefore contained for carrying, renewing and repairing drain within the Municipal area.
