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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Gujarat - Subsection

Section 119(1)(b) in The Gujarat Municipalities Act, 1963

(b)arrange with any person on his application to supply on payment, periodical or otherwise, water-belonging to the municipality in such quantities, or for such purposes, whether domestic, ornamental, or irrigational or for trade, manufacture or any other purpose, on such terms and subject to such conditions as it shall fix by agreement with such person: