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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Gujarat - Subsection

Section 229(1)(a) in The Gujarat Municipalities Act, 1963

(a)Agreement for construction of drainage and water connections. - where any drainage scheme or water-works scheme has been commenced by any municipality, it shall be lawful for the municipality, without prejudice to its powers under section 162 of any other provisions of this Act, to make a special agreement with the owner of any building or land as to the manner in which the drainage or water-connection thereof shall be carried out, and the pecuniary or other assistance, if any, which the municipality shall render, and any payment agreed upon by the owner shall be recovered in accordance with the terms of such agreement or in default, in the manner described in sub-sections (2) and (3);