Section 73 in The Gujarat Water Supply and Sewerage Board Act, 1978
73. [Assistance to Board] [Substituted for 'Duty of local bodies to assist' by Gujarat 26 of 1980, dated 22nd October, 1980.].
(1)[The State Government, local body, institution or, as the case may be, individual shall in relation to its or his approved scheme] [Substituted for 'All local bodies shall' by Gujarat 26 of 1980, dated 22nd October, 1980.] All local bodies shall render such help and assistance and furnish such information to the Board and shall make available for the inspection and examination or (and if necessary, preparation of copies from) such records, maps, plans, and other documents as the Board may require to perform and discharge its duties and functions under this Act.(2)Without prejudice to the provisions of sub-section (1) every local body shall on demand make available to the Board on payment of reasonable fees certified copies or extracts from assessment lists and other relevant documents in connection with assessment of annual value of premises and levy of taxes, fees and charge.(3)Without prejudice to other provisions of this Act and notwithstanding anything contained in any other law for the time being in force under which any local body is constituted, the State Government may give to any local body such directions as in its opinion may be necessary or expedient for enabling the Board to perform its duties and discharge its functions under this Act, and thereupon it shall be the duty of the local body to comply with such directions.
