Section 189(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)For the purposes of carrying out the obligation imposed by sub-section (1) and of providing the City with a supply of water proper and sufficient for public and private purposes, the Commissioner may, with the approval of the Corporation-(a)construct, maintain in good repair, alter, improve and extend water-works, either within or without the City, and do any other necessary acts;(b)purchase or take on lease any water-work, or any water or right to store or to take and convey water either within or without the City;(c)enter into an arrangement with any person for a supply of water.
