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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1) in The Gujarat Water Supply and Sewerage Board Act, 1978

(1)Notwithstanding anything contained in any other law for the time being in force the Board may give such directions to any local body with regard to the implementation of any water supply or sewerage scheme financed by it under clause (a) of Section 14 as it thinks fit and such body shall be bound to comply with such directions.