Section 166 in The Gujarat Municipalities Act, 1963
166. Right of owner of land through which drain is carried in regard to subsequent building thereon.
- If the owner of any land into, through or under which a drain has been carried under section 165 whilst such land was unbuilt upon, shall at any subsequent time desire to construct a building thereon, the Chief Officer subject to the control of the executive committee shall, if he sanctions the construction of such building, by written notice require the owner or occupier of the building or land, for the benefit of which such drain was constructed to close, remove or divert the same, and to fill in, reinstate and make good the land in such manner as he may deem to be necessary, in order to admit of the construction of safe enjoyment of the proposed building.
