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NCT Delhi - Section

Section 50 in The Delhi Water Board Act, 1998

50. Utilities laid prior to formation of Board to vest in the Board.

-All drains which are municipal drains under the control of the Delhi Water Supply and Sewerage Disposal Undertaking constituted under the Delhi Municipal Corporation Act, 1957 and all water pipes within the meaning of the Delhi Municipal Corporation Act, 1957 existing at the commencement of this Act, together with all ventilation, shafts, pipes and all appliances and fittings pertaining to such drains or pipes and the sub soil appurtenant thereto shall vest in the Board.