Section 56 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
56. Power to lay sewerage or sewage treatment work.
(1)Notwithstanding anything contained in the Hyderabad Municipal Corporations Act, 1955, the Andhra Pradesh Municipalities Act, 1965, or any other law for the time being in force the Board may lay sewer or construct sewerage treatment work where within or without the local limits of the Hyderabad Municipal area;-(a)in the 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 owner or occupier of any land not forming a part of street in, over, or on that land and may from time to time, inspect, repair or alter or renew or may at any time remove any sewer or sewerage treatment works, were laid under this Act or otherwise:Provided that where a consent required for the purpose of this sub-section is with-held the Board may after giving the owner or occupier of the land a written notice of its intention so as to lay such works in, over or on that land even without such consent.(2)where the Board in exercise of the power under this section, lays a sewer or construct a sewerage treatment works in, over or on any land not formatting part of a street or land referred to in clause (a) of sub-section (1) or inspects, repairs, alters, renews or removes such work so laid in, over or on any such land, it shall pay compensation to every person interested in that land for any damage done to or injurious affect of that land, by the reason of such works inspection, repairs, alters, renewal or removal thereof.
