Section 25(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)The Board may, [on the direction of the State Government or, as the case may be, at the request of a local body, institution or individual] [Substituted for 'at the request of a local body' by Gujarat 26 of 1980, dated 22nd October, 1980.], investigate the nature and type of a scheme that such local body may like to be undertaken by the Board for providing water-supply and sewerage facilities in any area, having regard to the economical and other local conditions of such area in all their aspects, undertake survey of such area and decide upon the feasibility of preparing or implementing such scheme.
