Section 291 in Greater Hyderabad Municipal Corporation Act, 1955
291. Vesting of watercourse.
- Any natural water-course heretofore belonging to Government by which rain water or drainage of any kind is carried, may on application to the Government by the Commissioner with the previous approval of the Standing Committee be vested in the Corporation:Provided that -(a)it shall be in the discretion of the Government in each case to determine whether a particular water-course so applied for shall be so vested, and(b)the Government declaring that a water-course so applied for may be made over to the Corporation shall, from the date thereof to be specified in this behalf operate to vest such water-course in the Corporation.
