Section 30 in The Gujarat Water Supply and Sewerage Board Act, 1978
30. [Adequate facilities to be provided to the Board] [Substituted for 'Local body to provide adequate facilities to Board' by Gujarat 26 of 1980, dated 22nd October, 1980.].
- [The State Government, local body, institution or individual concerned] [Substituted for 'A local body concerned' by Gujarat 26 of 1980, dated 22nd October, 1980.] with an approved scheme shall provide necessary assistance to the Board for the proper execution of the approved scheme [within the area of jurisdiction of the State Government, local body, institution or individual] [Substituted for 'within the territorial limits of such local body' by Gujarat 26 of 1980, dated 22nd October, 1980.],
