Section 55(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)The power of the Board under sub-section (1) shall include the power to-(a)enlarge, arch-over or otherwise improve any of its sewers; or(b)discontinue, close, or destroy any of its sewers which has in its opinion become useless or unnecessary; or(c)construct any new sewer in the place of an existing sewer in any land wherein any of its sewers has already been lawfully constructed or repair or alter any sewer so constructed.
