Section 31(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)When an approved scheme has been finally executed by the Board, all works completed thereunder and the property appurtenant thereto shall be transferred [to the State Government, local body, institution or individual concerned] [Substituted for 'to the local body concerned' by Gujarat 26 of 1980, dated 22nd October, 1980.] in such manner and subject, to such conditions as may be prescribed and it shall thereafter be the responsibility of [the State Government or such local body, institution or, as the case may be, individual] [Substituted for 'such local body' by Gujarat 26 of 1980, dated 22nd October, 1980.] to maintain them.
