(1)Every urban local authority shall, so far as the funds at its disposal may permit, provide and maintain to the satisfaction of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] a sufficient and satisfactory system of public drains for the effectual draining of its local area.(2)If, in the opinion of the Government, any local area or part thereof should, for any special reason, be provided with a system of public drains or with any other means of drainage, it may direct the local authority to provide or execute, within such time as may be fixed by it in this behalf such works as may be considered necessary by it.(3)The local authority shall at all times keep in good repair all drains, cesspools and the like vested in or belonging to it.
