250. Construction or maintenance of drainage and sewerage systems etc.
- Subject to the sanction of the State Government and the rules made in this behalf, the Board of Councilors, either singly or jointly with any other local authority, may, within or without a municipal area, -(a)construct or maintain a system of drainage, sewers, drainage or sewage outfall, sewage treatment plants or devices, drainage and pumping stations, or(b)from time to time, alter the size and course of, or otherwise modify or discontinue, close up or remove, the system of drainage, sewers, drainage or sewage outfall, sewage treatment plants or devices, drainage and pumping stations.
