Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 55 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

55. Laying of pipes or construction of aqueducts, etc., beyond the District for bringing water into it. -

When it is necessary to bring water into the District from any place outside the District, the Authority may, if required, construct dams, reservoirs or other facilities outside the District, and may lay pipes or construct aqueducts and in so doing may exercise throughout the line of country outside the District through which such pipes or aqueducts are to run, all the powers which it might exercise under this Act or any regulation made thereunder if the said pipes or aqueducts were to run within the District.