Section 209 in The M.P. Municipal Corporation Act, 1956
209. Power of Commissioner to drain premises in combination.
(1)If, in the opinion of the Commissioner any part of a group or block of premises is situated conveniently near a municipal drain already existing or about to be constructed or a place set apart by the Commissioner for the discharge of drainage, and if the Commissioner is of opinion that such group or block can be drained more economically or advantageously in common that separately, he may give the owners of till the premises a reasonable opportunity of stating any objection, and, if no objection is raised or if any objection which is raised appears to him invalid or insufficient, may cause such group or block to be drained by such method as appears to him to be most suitable therefor, and the expenses incurred by him in so doing shall be paid by the owners of such premises in such proportions as the Commissioner may think fit.(2)No less than fifteen days before any work under this section is commenced, the Commissioner shall, by written notice, intimate to the owners of all the premises to be drained-(a)the nature of the intended work;(b)the estimated expenses thereof; and(c)the proportion of such [expenses] [Substituted by M.P. Act No. 13 of 1961.] payable by each owner.
