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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(c) in The Gujarat Municipalities Act, 1963

(c)Power to prohibit the removal of water for the purpose of drinking from any well, tank or other place which may appear to the municipality on the advice of a medical officer, likely to endanger or cause the spread of any dangerous disease.