Section 184 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
184. Troughs and pipes for rain water.
- [The Chief Officer, subject to the control of the President,] [These words were substituted for the words 'the Council' by Maharashtra 4 of 1974, Section 23.] may by notice, require the owner of any buildings or land in any street to put up and keep in good condition proper troughs and pipes for receiving and carrying the water from the building or land and for discharging the same so as not to cause any damage to the street or inconvenience to persons passing along the street.
