(1)For providing the area under its control or any part thereof with a supply of water pure and sufficient for public and private purposes, the Panchayat may,-(a)construct, repair and maintain tanks or wells and clear stream or water courses;(b)purchase or acquire by gift or otherwise any tank, well, stream or water course, or any right to take or convey water within or without the area under its control;(c)with the consent of the owner thereof utilize, cleanse or repair any tank, well, stream or water course or provide facilities for obtaining water therefrom;(d)contract with any person for supply of water; or(e)do any other act for carrying out the purpose of this section.
