Section 134 in Andhra Pradesh Municipalities Act, 1965
134. Construction and maintenance of water-works.
(1)The council may, with the sanction of the Government direct the construction of such works as it deems fit outside the limits of the municipality for supplying it with water and may provide channels, tanks, reservoirs cisterns, engines, mains, wells, fountains, stand-pipes and other works as it may deem fit within the said limits for the use of the inhabitants.(2)The council may cause existing works, for the supply of water to be maintained and supplied with water, or it may close any such works and may cause them to be maintained and supplied with water.(3)The council may, if it deems fit, entrust water and drainage works to private firms, with the previous approval of the Government.
