Section 273A in The Mumbai Municipal Corporation Act, 1888
273A. [ Power of Commissioner to alter position of connections. [This section was substituted for the original by Bombay 5 of 1938, Section 26.]
- The Commissioner may, if at any time he deems it expedient to alter the position of an existing connection with any municipal water work, or of any consumer's pipe or fitting thereof, and after giving to the owner of such connection, pipe or fitting not less than four days previous notice of his intention so to do, cause the said connetion, pipe or fitting to be moved to such other position as he thinks fit and relaid and applied, or others to be laid and applied in lieu thereof, in such position as he may direct; and in every such case all such work shall be carried out at the expense of the municipal fund and such new connection, pipe or fitting shall thereafter vest in the Corporation and be maintained at the charge of the municipal fund as a municipal water work.]
