Section 217 in Gauhati Municipal Corporation Act, 1971
217. General power for supplying water.
- For the purpose of providing supply of water the Commissioner may, either within or without the city - (a) construct and maintain waterworks and do all acts, which may be necessary or expedient in connection with such construction or maintenance;(b)Purchase or take on lease any water work or any water or right to store water or to take or convey water; or(c)Enter into any arrangement with any person for supply of water.
