Section 175 in Haryana Municipal Corporation Act, 1994
175. Power to construct additional works.
- If the Corporation is of the opinion that the works and other properties for the time being vested in it for the purpose of water supply, drainage and sewage disposal are inadequate for the purpose of sufficient supply of water or for the purpose of proper drainage and efficient disposal of sewage under this Act, it may take steps in accordance with the provisions of this Act for the construction of additional works, whether within or outside the limits of the Corporation and for the acquisition of additional properties for such works.
