Section 224 in The Coimbatore City Municipal Corporation Act, 1981
224. Power to require railway level, etc., to be raised or lowered.
- If the corporation conduits any pipe or drain or other work connected with the water-supply or drainage of the City across a line of railway, they may, with the sanction of the Government and with the concurrence of the Central Government and at the cost of the municipal find, require the railway administration to raise or lower the level thereof.
