(2)A local authority may, with the previous sanction of the Government,-(a)construct, lay or erect filters, reservoirs, engines, conduits, pipes or other works without the limits of its local area, for supplying such area with water;(b)purchase or take on lease any water works, or any water, or any right to store or to take or convey water either within or without the limits of its local area;(c)contract with any local authority or other person or agency for the supply of water.
