290. Power of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to require certain works to be executed by its own agency.
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by bye-law require any water-works, or work of the nature to which Sections 192, 267 and 268 refer, to be executed by municipal or other agency under its own orders.(2)The expenses of any work so executed shall be paid by the person by whom the work would otherwise have been executed unless the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, by a general or special order or resolution, sanction, as it is hereby empowered to sanction, the execution of such work at the charge of the municipal fund.(3)Any pipe, fittings, receptacles or other, appliances for or connected with any water-works or with the drainage or private buildings or lands shall, if supplied, constructed or erected at the expense of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], to be municipal property unless the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall have transferred its interest therein to the owner of such buildings or land.Rent and charges
