50. Provision of drain or water-work to replace another situated on land vested in Trust under section 45 or section 48 or section 49.
(1)When any building, or any street, square or other land, or any part thereof, has vested in the Trust under section 45 or section 48 or section 49, no [Corporation drain] [Substituted by M.P. Act XIV of 1952, section 19.] or water-work therein shall vest in the Trust until another drain or water-work, as the case may be, if required has been provided by the Trust, to the satisfaction of [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] in place of the former drain or work.(2)If any question or dispute arises as to whether another drain or water-work is required or as to the sufficiency of any drain or water-work provided by the Trust under sub-section (1), the matter shall be referred to the [State] [Substituted for 'provincial' by A. O., 1950.] Government, whose decision shall be final.
