Section 244 in The M.P. Municipal Corporation Act, 1956
244. Power of access to municipal water-works.
- Any municipal sewage or drainage scheme or any municipal water-works may he inspected by a person appointed by the Government in this behalf, and the Commissioner or any such person may at all reasonable times-(a)enter upon and pass through any land whether within or without the city adjacent to or in the vicinity of such a drainage or sewage scheme or such water-works in whomsoever such land may vest;(b)alter giving not less than two days' written notice to the occupiers, cause to be conveyed into and through any such land, all necessary men, materials, tools and implements.
