(1)Subject to the approval of the State Government, the Board of Councilors may, either singly or jointly with any other Board of Councilors or local authority, within or without a municipal area. undertake construction of water-works and operate, manage or maintain any water-works intended to serve the inhabitants of the municipal area.(2)Whenever the State Government has approved any work outside the limits of municipal area, the Board of Councilors may exercise all the powers for construction, maintenance and repair throughout the line of the country in which such work is situated or through which it is to run, as if such work is situated within the municipal area.
