Section 133 in The Howrah Municipal Corporation Act, 1980
133. Public water-works etc. to vest in the Corporation.
- All public tanks, reservoirs, cisterns, wells, tube-wells, aqueducts, conduits, tunnels, pipes, taps and other water-works, whether made, laid or erected at the cost of the Municipal Fund or otherwise, and all bridges, buildings, engines, works, materials and things connected therewith or appertaining thereto, and also any adjacent land (not being private property appertaining to any public tank, which is situated in Howrah, shall vest in the Corporation:Provided that the Corporation may, with the approval of the State Government, make over the water-works for development and maintenance to a separate and independent agency and it snail be lawful for such agency to construct or acquire new water-works.
