(1)Other things being equal, but subject to the provisions of the Punjab Water Supply and Sewerage Board Act, 1976 (Punjab Act 28 of 1976), for the purpose of receiving, treating, storing, disinfecting distributing or otherwise disposing of sewage, the Municipality may construct, operate, maintain, develop and manage any work within or outside the municipal area.(2)In relation to the matters referred to in sub-section (1), preference may be given to the Punjab Water Supply and Sewerage Board, and the Government may issue directions to the Municipality in this respect from time to time.Proprietary Rights of the Municipality in respect of Drains and Sewage Disposal Works
