Section 310 in The Orissa Municipal Corporation Act, 2003
310. Rights of Corporation to drains to drains, etc. constructed at charge of Corporation fund on premises not belonging to the Corporation.
- All drains, ventilation-shafts and pipes and all appliances and fittings connected with drainage works constructed, erected or set up at the charge of the Corporation fund upon any premises not belonging to the Corporation, whether before or after the commencement of this Act, and otherwise than for the sole use and benefit of the said premises, shall, unless the Corporation otherwise determines or may at any time determine, vest and be deemed to have always vested, in the Corporation.
