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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

State of Gujarat - Subsection

Section 163(1)(b) in The Gujarat Municipalities Act, 1963

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