Section 41(1) in The Maharashtra Village Sanitation Act, 1889
(1)Works for the supply of water or for the drainage of two or more villages subject to the authority of different Sanitary Committees or Boards and any other work or measure conducive to the common health or comfort of two or more such villages may, upon request made, with the approval of the Collector, by all such Committees and Boards or by a majority of them, be executed by or under the direction of the Collector or of such other officer as [the Commissioner may appoint] [These words were substituted for the words 'Government appoints' by the Bombay Decentralization Act, 1915 (Bombay 3 of 1915).] in this behalf.Recovery of cost of such works.
