(1)The Municipality may, with the sanction of the State Government, direct the construction of such works, as it deems fit, without the limits of the Municipal area for supplying it with water, and may provide channels, tanks, reservoirs, cisterns, engines, mains, wells, fountains stand pipes and other works as it may deem fit, within the said limits for the use of the inhabitants.(2)The Municipality may cause existing works for the supply of water to be maintained and supplied with water or it may close any such works and substitute other such works and may cause them to be maintained and supplied with water.
