Section 237(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If it shall appear to the Municipal Commissioner that the only means or the most convenient means by which the owner or occupier of any premises can cause his drain to empty into Corporation drain or other place lawfully set apart for the discharge of drainage, is by carrying the same into, through or under any land belonging to some person other than the said owner or occupier, the Municipal Commissioner may, by order in writing, authorize the said owner or occupier to carry his drain into, through or under the said land in such manner as he shall think fit to allow.
