Section 586(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)regulating in any particular not specifically provided for in this Act the construction, maintenance, protecting flushing, cleansing and control of drains, ventilation shafts or pipes, [*] [Omitted by Act No.6 of 1982.], water-closets, privies, latrines, urinals, washing places, drainage works of every description, whether belonging to or vesting in the Corporation or other persons, [*] [Omitted by Act No.6 of 1982.], private streets and public streets;
