56. Provision of drain or water-work to replace another situated on land vested in the Board under section 54.
(1)When any building, or any street, square or other land, or any part thereof, has vested in the Board under section 54, no municipal drain or waterwork therein shall vest in the Board until another drain or waterwork (as the case may be), if required, has been provided by the Board, to the satisfaction of the [Howrah Municipal Corporation or the Municipality concerned, as the case may be,] [Words substituted by the words 'Commissioners of the Municipality concerned' by W.B. Act 15 of 1995.] in place of the former drain or work.(2)If any question or dispute arises as to whether another drain or waterwork is required, or as to the sufficiency of any drain or waterwork provided by the Board, under sub-section (1), the matter shall be referred to the State Government whose decision shall be final.
