Section 57(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(2)Where the service pipe has been lawfully laid in, over or on the land not forming part of street or land referred to in Applications by owners and occupiers to connect into Board sewer. sub-section (1), such officers as the Board may authorise from time to time enter upon that land and inspect, repair, alter, renew or remove the pipe or lay a new pipe in substitution thereof, but shall pay compensation for any damages done in the course of such action.
