Section 273 in The Mumbai Municipal Corporation Act, 1888
273. [ Commissioner may take charge of private connections. [This section was substituted for the original by Bombay 5 of 1938, Section 25.]
- The Commissioner may, by agreement with a consumer, take charge on behalf of the corporation of all or any of the consumer's pipes and fittings:Provided that if any such pipes or fittings are communication pipes or fittings only not vesting in the Corporation, the Commissioner may, if he thinks fit, take charge of the same without such agreement.Any consumer's pipes and fittings, of which the Commissioner takes charge under this section, shall thereafter vest in, and be maintained at the expense of, the Corporation as a municipal water work.]
