Section 39(3) in The Gujarat Water Supply and Sewerage Board Act, 1978
(3)[ Notwithstanding that this Act does not extend to Cities and notwithstanding anything contained in sub-section (1), the Board may from time to time at the request of the Municipal Corporation of a City, constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) and with the previous sanction of the State Government and subject to such conditions as the State Government may, by general or special order, impose, borrow any money required by the Municipal Corporation for any scheme for providing water supply and sewerage facilities undertaken by that Corporation, by making arrangement with the banks or other bodies or institutions approved by the State Government for this purpose, and advance the moneys so borrowed to the Corporation for the purpose of such scheme on such terms and conditions as may be approved by the State Government.] [Sub-section (3) inserted by Gujarat 26 of 1980, dated 22nd October, 1980.]
