Section 29(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)Notwithstanding anything contained in the Hyderabad Municipal Corporations Act, 1955 (Act 2 of 1956), or any other law for the time being in force, the Board may lay a main whether within or without the local limits of the Hyderabad Metropolitan area-(a)in any street or any land vested in the Government, the Corporation or any other local authority or any Government Company or Corporation owned or controlled by the Government;(b)with the consent of every owner or occupier of any land not formatting part of a street, in over or on that land, and may, from time to time inspect, repair, alter or renew or may, at any time, remove any main, whether laid under this Act or otherwise;Provided that where a consent required for the purpose of this sub-section is withheld, the Board may, after giving the owner or occupier of the land a written notice of its intention so to do lay the main in, over or on that land even without such consent.
