220. Powers in respect of works outside the Municipal area.
(1)The Municipality shall not undertake new works beyond the limits of the Municipal area without the sanction of the State Government.(2)The Municipality may in the execution and for the purpose of any work, beyond the limits of the Municipal area, sanctioned by the State Government, whether before or after the passing of this Act, exercise all the powers which, it may exercise within the Municipal area throughout the line of the country through which conducts, channels, pipes, lines or posts and wires and the like run and with the sanction of the State Government-(a)Over any lake, or reservoir from which a supply of water for drinking, for producing electric energy or for other purposes is derived and over all lands within one mile of the high water level of any such lake, tank or reservoir;(b)over any water course from which a supply of water for drinking, for producing electric energy or for other purposes is derived, within one mile above arid half a mile below any point at which is taken for such use; and(c)over any lands used for sewerage farms, sewerage disposal tanks, filters and other works connected with the drainage of the Municipality,Chapter-XV Conservancy
