Section 56(1) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(1)Notwithstanding anything contained in the [Greater Hyderabad Municipal Corporation] [Substituted by Act No.13 of 2008 and adapted to the State of Telangana vide G.O.Ms.No.134, Municipal Administration and Urban Development (F2) Department, dated 13.10.2015.] Act, 1955 (Act II of 1956) the [Telangana Municipalities Act, 1965 (Act 6 of 1965)] [Substituted by G.O.Ms.No.142, Municipal Administration and Urban Development (F2) Department, dated 29.10.2015.] or any other law for the time being in force the Board may lay sewer or construct sewerage treatment work where within or without the local limits of the Hyderabad Municipal area:-(a)in any street or any land vested in the Government the Corporation or any other local authority or any Government Company or Corporation owned or controlled by the Government;(b)with the consent of owner or occupier of any land not forming a part of street, in, over, or on that land and may from time to time, inspect, repair or alter or renew or may at any time remove any sewer or sewerage treatment works, were laid under this Act or otherwise:Provided that where a consent required for the purpose of this sub-section is with-held the Board may after giving the owner or occupier of the land a written notice of its intention so as to lay such works in, over or on that land even without such consent.
