Section 310 in Greater Hyderabad Municipal Corporation Act, 1955
310. How right of use or joint ownership of a drain may be obtained by a person other than the owner.
- Any person desiring to drain his premises into a municipal drain, through a drain of which he is not an owner, may make a private arrangement with the owner for permitting his use of the drain, or may apply to the Commissioner for authority to use such drain or to be declared joint owner thereof.
