Section 112(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)the collection, removal, treatment and disposal of sewage, offensive matter and rubbish and the preparation of compost manure from such sewage, offensive matter and rubbish;[(3-a) Construction of drains and drainage works after collecting the prescribed fees fixed by the Commissioner, from time to time, from the persons who apply for construction, addition or alterations of a building, in advance along with the application for sanction, and in the case of buildings already constructed from the occupiers thereof;] [Inserted by Act No.6 of 1984.]
