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[Cites 0, Cited by 0] [Section 183(1)] [Section 183] [Entire Act]

State of Gujarat - Subsection

Section 183(1)(f) in The Gujarat Municipalities Act, 1963

(f)if notwithstanding any such notice under clause (e) such use continues and cannot in the opinion of the Chief Officer be otherwise prevented, close either temporarily or permanently or fill up or enclose or fence in such manner as the Chief Officer considers sufficient to prevent such use, such source of water supply as aforesaid, or