Section 266 in Uttar Pradesh Municipal Corporation Act, 1959
266. Power of carrying water-mains, etc.
(1)For the purpose of carrying, renewing and repairing water-mains, pipes and ducts within or without the City, the Municipal Commissioner shall have the same powers and be subject to the same restrictions as he has, and is subject to, under the provisions hereinbefore contained for carrying, renewing and repairing drains within the City.(2)This section shall apply in respect of carrying, renewing, and repairing private water-mains, pipes and ducts as it applies in respect of carrying, renewing and repairing, municipal water-mains, pipes and ducts.
