Section 173(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)Every such order bearing the signature of the Commissioner shall be a complete authority to the person in whose favour it is made, or to any agent or person employed by him for this purpose, after giving or tendering the owner of the drain the compensation or rent specified in the said order and otherwise fulfilling as far as possible the conditions of the said order, and after giving to the owner of the drain reasonable written notice of his intention so to do to enter upon the land in which the said drain is situate with assistants and workmen, at any time between sunrise and sunset and subject to all provisions of this Act, to do all such things as may be necessary for-(a)connecting the two drains; or(b)renewing, repairing or altering the connection; or(c)discharging any responsibility attaching to the person in whose favour the Commissioner's order is made for maintaining, repairing, flushing, cleansing or emptying the joint drain or any part thereof.
