Section 233 in Gauhati Municipal Corporation Act, 1971
233. Provision of land for disposal of sewage.
- The Commissioner may for the purpose of receiving, treating, storing, disinfecting, distributing or otherwise disposing of sewage, construct any work within or without the city or purchase or take on lease any land, building, engine, material or apparatus either within or without the city or enter into any arrangement with any person for any period not exceeding five years for the removal or disposal of swage within or without the city:Provided that any such construction or arrangement made without the city shall have to be made in consultation with the local authorities.
