(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, from time to time, enlarge, lessen, alter the course of, cover in or otherwise improve a public drain and may discontinue, close up or remove any such drain.(2)The exercise of the power conferred by sub-section (1) shall be subject to the condition that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall provide another and equally effective drain in place of any existing drain of the use of which any person is deprived by the exercise of the said power.
