Section 286 in The Orissa Municipal Corporation Act, 2003
286. Vesting of water course.
- Any natural water course heretofore belonging to Government by which rain water or drainage of any kind is carried, may, on application to the Government by the Commissioner with the previous approval of the Standing Committee, be vested in the Corporation :Provided that -(a)it shall be in the discretion of the Government in each case to determine whether a particular water course so applied for shall be so vested; and(b)the Government declaring that a water course so applied for to be made over to the Corporation shall, from the date to be specified in this behalf, vest such water course in the Corporation.Explanation. - For the purpose of this Chapter, "Standing Committee" shall mean the Standing Committee on Public Health, Electric Supply, Water Supply, Drainage and Environment.
