Section 171 in The City of Nagpur Corporation Act, 1948
171. Places for emptying of drains and disposal of sewage. - The [Commissioner] may cause all or any municipal drains to empty into any place, whether within or without the limits of the Corporation, and may dispose of the sewage at any place, whether within or without the limits of the Corporation, and in any manner which he may deem suitable :
Provided that the State Government may prohibit the [Commissioner] from causing any municipal drains to empty into any place or from disposing of any sewage at any place or in any manner, which it considers unsuitable.
