Section 195 in The Coimbatore City Municipal Corporation Act, 1981
195. Construction of water works.
(1)The corporation may, with the sanction of the Government, construct, lay or erect filtering tanks, reservoirs, engines, conduits, pipes or other works without the limits of the City for supplying it with water and may provide tanks, reservoirs, engines, mains, fountains and other conveniences within the said limits for the use of the inhabitants.(2)The corporation may cause existing works for the supply of water to be maintained and supplied with water or it may close any such works and substitute other such works and may cause them to be maintained and supplied with water.
