Section 200 in The City of Nagpur Corporation Act, 1948
200. General powers for supplying the City with water. - For the purpose of providing a supply of water proper and sufficient for public and private purposes, the [Commissioner] may, either within or without the City,-
(a)construct and maintain water-works and do all acts which may be necessary or expedient in connection with such construction or maintenance;(b)purchase or take on lease any water-work or any water or right to store water or to take and convey water; or(c)enter into any arrangement with any person for the supply of water.
