Section 161(1) in The Gujarat Municipalities Act, 1963
(1)It shall be lawful for a municipality or any person acting under its authority to carry for any drainage purposes any drain, sewer, conduit; tunnel, culvert, pipe or watercourse through, across or under any street or any place laid out as or intended for a street, or under any cellar or vault which may be under any street, and, into, through or under any land whatsoever within the municipal borough after giving reasonable notice in writing to the owner or occupier of such land and after taking into consideration any objections made by the owner or occupier within the period specified in the notice.
