Section 161(2) in The Gujarat Municipalities Act, 1963
(2)A municipality, or any person acting under its authority, may construct a new drain in the place of an existing drain in any land wherein any drain vested in the municipality has been already constructed, or repair or alter any drain vested in the municipality or may discontinue, close up or destroy any such drain which in its or his opinion has become useless or unnecessary or prohibit the use of any such drain either entirely or for the purpose of foul water drainage or surface drainage:Provided that if by reason of any such discontinuance, closing up, destruction or prohibition any person is deprived of the lawful use of any drain, the municipality shall, as soon as may be, provide for his use some other drain as effectual as the one which had been so discontinued, closed up, destroyed or the use of which has been prohibited.
