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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Gujarat - Subsection

Section 87(c) in The Gujarat Municipalities Act, 1963

(c)obtaining a supply or an additional supply of water, proper and sufficient for preventing danger to the health of the inhabitants from the insufficiency or unwholesomeness of the existing supply, when such supply or additional supply can be obtained at a reasonable cost;