Section 261 in The Mumbai Municipal Corporation Act, 1888
261. General powers for supplying the city with water.
- For the purpose of providing [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] with a supply of water proper and sufficient for public and private purposes, the Commissioner, when authorized by the corporation in this behalf, may-(a)construct and maintain water works, either within or without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] and do any other necessary acts;(aa)"construct and maintain tunnels and undertake other related works, as part of the municipal water works, below any land, in whomsoever such land may vest for carrying water;] [Clause (aa) was inserted by Maharashtra 37 of 1981, Section 8.](b)purchase or take On lease any water work or any water or right to store or to take and convey water; either within or without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(c)enter into an arrangement with any person for a supply of water.
