(1)The Chief Officer of a Municipality may, place and maintain aqueducts, conduits and lines of mains or pipes or drains over, under, along or across any immovable property whether within or outside the local limits of the municipal area of a Municipality without acquiring the same, and may at any time for the purpose of examining, repairing, altering or removing any aqueducts, conduits or lines of mains or pipes of drains, after giving a reasonable notice of his intention so to do, enter on any property over, under along or across which the aqueducts, conduits or lines of mains or pipes or drains have been placed:Provided that the Municipality shall not acquire any right other than a right of user in the property over, under, along or across, which any aqueduct, conduit or line of mains or pipes, or drain is placed.
