Section 147(1) in The Gujarat Municipalities Act, 1963
(1)Where the executive committee considers that in any street not being a public street, or in any part of such street, within the municipal borough, it is necessary for the public health, convenience of safety that any work should be done for the levelling, paving, metalling, flagging, channelling, draining, lighting or cleaning thereof, the executive committee may by written notice require the respective owners of the lands or buildings fronting, adjoining or abutting upon such street or part thereof, to carry out such work in a manner and within a time to be specified in such notice.
