Section 152 in Tamil Nadu District Municipalities Act, 1920
152. Powers in respect of works outside the municipality.
(1)The municipal council shall not undertake new works beyond the limits of the municipality without the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].(2)The council may, in the execution and for the purpose of any works beyond the limits of the municipality sanctioned by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] whether before or after the passing of this Act, exercise all the powers which it may exercise within the municipality throughout the line of the country through which conduits, channels, pipes, lines of posts and wires and the like run, and with the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.]-(a)over any lake, tank or reservoir, from which a supply of water [for drinking] [For the purpose of Municipalities, Third Grade Municipalities and Town Panchayats within the Chennai Metropolitan Development Area the words 'for drinking' in clauses (a) and (b) of sub-section (2) of section 152 shall be omitted vide section 85 and Part II of the Schedule to the Chennai Metropolitan Water Supply and Drainage Act 1978 (Tamil Nadu Act 28 of 1978).], for producing electric energy or for other purposes is derived, and over all lands within one mile of the high water level of any such lake, tank or reservoir;(b)over any water-course from which a supply of water [for drinking] [For the purpose of Municipalities, Third Grade Municipalities and Town Panchayats within the Chennai Metropolitan Development Area the words 'for drinking' in clauses (a) and (b) of sub-section (2) of section 152 shall be omitted vide section 85 and Part II of the Schedule to the Chennai Metropolitan Water Supply and Drainage Act 1978 (Tamil Nadu Act 28 of 1978).], for producing electric energy or for other purposes is derived, within one mile above and half a mile below any point at which water is taken for such use; and(c)over any lands used for sewage farms, sewage disposal tanks, filters and other works connected with the drainage of the municipality.
