Section 25(6) in The Gujarat Water Supply and Sewerage Board Act, 1978
(6)[ If the Board on a detailed examination is satisfied about the feasibility of the draft scheme it may, by a resolution passed by it approve the draft scheme, having regard to such restrictions as to the expenditure to be incurred for providing water supply and sewerage facilities as may be imposed by the State Government by a general or special order made in that behalf.] [Sub-section (6) substituted by Gujarat 26 of 1980, dated 22nd October, 1980.][***] [Section 26 deleted by Gujarat 26 of 1980, dated 22nd October, 1980.]
