Section 30(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)The Board may, in any street or any land referred to in clause (a) of sub- section (1) of section 29, whether within or without the local limits of the Hyderabad Metropolitan area, lay such service pipes with such stopcocks and other water fittings as it may deem necessary for supply of water to premises and may, from time to time, inspect, repair, alter or renew and may, at any time, remove any service pipe laid in such street or land whether under this Act or otherwise.
