Section 210 in The Chhattisgarh Municipalities Act, 1961
210. Power to close existing private drains.
- When any building or land within the Municipality has a drain communicating with any cesspool or sewers, the Council, if it considers, that such drain, though it may be sufficient for the drainage of such building or land and though it may be otherwise unobjectionable, is not adapted to the general sewerage of the locality, may close such drain and cesspools or sewers, whether they are or are not on the land vested in the Council, on providing a drain or drains equally effectual for the drainage of such building or land and the Council may, subject as aforesaid, do any work necessary for the purpose.
