(1)A Municipality may within the Municipal area if necessary in collaboration with or through other local bodies or agencies undertake construction of water-works and operate, manage or Maintain any water work intended to serve the inhabitants of the municipal area. For water work out side Municipal area approval of the State Government shall be required.(2)Whenever the State Government has approved any water work outside the limits of Municipal area, the Municipality may exercise all the powers for construction, maintenance and repair throughout the line where such work is situated or through which it is to run, as if such work is situated in the Municipal area.
