Section 305(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Where a drain connecting any premises with a municipal drain or other place legally set apart for the discharge of drainage is sufficient for the effectual drainage of the said premises and is otherwise unobjectionable, but is not, in the opinion of the Commissioner, adapted to the general drainage system of the city or of that part of the city in which such drain is situated, the Commissioner with the approval of the Standing Committee, may-subject to the provision of sub-section (2) close, discontinue or distroy the said drain and cause any work necessary for that purpose to be done.(b)[ [***] [Clause (b) omitted by Act No.6 of 1982.]
