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[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of Gujarat - Subsection

Section 171(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)there have been provided for and set up in such building and in the premises appurtenant thereto, all such appliances and fittings as may appear to the Commissioner to be necessary for the purposes of gathering and receiving the drainage from, and conveying the same off the said building and the said premises and of effectually flushing the drain of the said building and every fixture connected therewith.