Section 29 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
29. Power to lay mains.
(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.(2)Where the Board, in exercise of the powers under this section, lays a main in, over or on any land not forming part of a street or land referred to in clause (a) of sub- section (1) or inspects, repairs, alters. Renews or removes a main so laid in, over or on any such land, it shall pay a compensation to every person interested in that land for any damage done to or injurious affection of, that land by reason of such laying, inspection, repairs, alteration, renewal or removal of the main.
