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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in The Gujarat Water Supply and Sewerage Board Act, 1978

(3)The terms and conditions to be specified under sub-section (1) may also include the terms and conditions relating to the restoration of the possession of the water works or sewerage system so taken over to the local body on the termination of the period specified under sub-section (1) or the period as extended under sub-section (2).