Section 281 in The Calcutta Municipal Corporation Act, 1980
281. CorporationÂ’s power to make over to or to take over from a statutory body the drainage and sewerage services. -
(1)Subject to the approval of the State Government in this behalf, the Corporation may make over to, or take over from a statutory body any drain or sewer or sewage disposal works so as to do anything which may be necessary or expedient for the purpose of carrying out its functions under this Act or under any other law for the time being in force.(2)Without prejudice to the generality of the foregoing provision, such power shall include the power-(i)to make over to, or take over from, a statutory body all or any existing or new municipal responsibilities, powers, controls, facilities, services and administration relating to drainage and sewerage in Calcutta, and to manage the same when taken over;(ii)to extend, expand and develop existing facilities and to construct and operate new ones.
