Section 201(1) in The M.P. Municipalities Act, 1961
(1)It shall be lawful for a Council for any drainage purposes, to carry any drain, sewer, conduit, tunnel, culvert, pipe or water course through, across or under, any street or any place laid out as, or intended for, street, or under any celler or vault which may be under any street and after giving reasonable notice, in writing to the owner or occupier, into, through or under, any land whatsoever within the Municipal area.
