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State of West Bengal - Section

Section 252 in The Calcutta Municipal Corporation Act, 1980

252. Power to lay service mains, etc. -

(1)The Municipal Commissioner may, in any street whether within or outside the local limits of the Corporation, lay such service mains with such stopcocks and other water fittings as he may deem necessary for supplying water to premises and may, from time to time, inspect, repair, alter or renew and may, at any time, remove any service main laid in a street whether under this section or otherwise.
(2)Where a service main has been lawfully laid in, over, or on the lane not forming part of a street, the Municipal Commissioner may, from time to time, enter upon that land and inspect, repair, alter, renew or remove the main or lay a new main in substitution thereof but shall pay compensation for any damage done in the course of such action.