Section 112 in New Town, Kolkata Development Authority Act, 2007
112. Draining of group or block of building etc. by combined operation.
- If it appears to the Development Authority that a group or block of buildings may be drained more economically and advantageously in combination than separately, and if a sewer or drain of sufficient size belonging to the Development Authority already exists of is about to be Constructed within the reasonable reach of such group of block of buildings, the Development Authority may cause such group or block of buildings to be so drained, and the expenses thereby incurred shall be recovered from the owners of such buildings in such proportions as the Development Authority may deem fit.
