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 Assam - Section

Section 80 in Assam Urban Water Supply and Sewerage Board Act, 1985

80. Powers to the Board place and maintain pipes, drains etc..

- The Board may from time to time place and maintain pipes, drains and other installations upon, along, across or under any immovable property and enter upon such property for such purpose and for the purposes of examining, repairing, altering or removing such pipe, drains and installations:Provided that the Board shall not acquire any right other then that of user only in the property upon, along across or under which the Board place the pipes, drains and other installations:Provided further that before commencing any operation under this section, the Board shall give notice of its intention to do so in such manner as may be provided by regulations.