Section 271(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 271(1)] [Section 271] [Entire Act]

(b)may, within the limits aforesaid, provide for,-

(i)the construction or reconstruction of bridges, causeways or subways or any other works appurtenant thereto;

(ii)raising any land which the Commissioner may deem expedient to raise for the better drainage of the locality;

(iii)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area;

(iv)whole or any part of the sanitary arrangements required; and

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