Section 172 in The City of Nagpur Corporation Act, 1948
172. Provision of means for disposal of sewage. - For the purpose of receiving, storing, disinfecting, treating, purifying, distributing, or otherwise disposing of sewage the [Commissioner] may -
(a)construct any work within or without the limits of the Corporation;(b)purchase or take on lease any land, building, engine, material or apparatus, either within or without the limits of the Corporation; and(c)enter into an arrangement with any person, for a period not exceeding three years, for the removal or disposal of sewage within or without the limits of the Corporation.
