Section 347 in The Orissa Municipal Corporation Act, 2003
347. General powers for supplying the city with water.
- For the purpose of providing the city with a supply of water, proper and sufficient for public and private purposes, the Commissioner, when authorized by the Corporation in this behalf, may -(a)construct and maintain water works, either within the city and do any other necessary acts;(b)purchase or take on lease any water work or any water right to store on to take and convey water, either within or outside the city; and(c)enter into an arrangement with any person for a supply of water.
