160. Power to lay or carry popes through private and public land.
- The Municipality may carry any drain, sewer or channel of any kind for the purpose of establishing or maintaining a system of drainage or sewerage upon across, under or over any street or public place and, after giving a reasonable notice in writing to the owner or the occupier, upon, across, under , over or up the side of any private land or building whatsoever, situated within the limits of a Municipal area, and for the purpose of the outfall of sewage, or for drainage outfall, without such limits, and may at all times, do all acts and things, which may be necessary or expedient for repairing or maintaining any such drain, sewer or channel,as the case may be. in an effective state for the purpose for which the same may be used or intended to be used:Provided that in the case of sudden water logging of any area within Municipal area. or any nuisances, the Municipality may, if considered necessary so to do in the interest of public health and convenience, take such action as is necessary for draining out the water upon, across, under, over the side of any private land or building within a Municipal area without prior service of any notice on the owner or the occupier of such land or building.
