Section 320 in Greater Hyderabad Municipal Corporation Act, 1955
320. Provision of means for disposal of sewage.
- For the purpose of receiving, storing, disinfecting, distributing or otherwise disposing of sewage, the Commissioner may, when authorised by the Corporation in this behalf -(a)construct any work within or without the City,(b)purchase or take on lease any land, building, engine, material or apparatus either within or without the City;(c)enter into an arrangement with any person for any period not exceeding twenty years, for the removal or disposal of sewage within or without the City:Provided that any power conferred by this section shall be exercised in such manner as to cause the least practicable nuisance.Water-closets, Privies, Urinals, etc.
