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[Cites 0, Cited by 0] [Section 176(4)] [Section 176] [Entire Act]

State of Gujarat - Subsection

Section 176(4)(b) in The Gujarat Municipalities Act, 1963

(b)projects and encroaches into, upon or over any uncovered aqueduct, drain or sewer in any such street, so as to obstruct or interfere with such aqueduct, drain or sewer or the proper working thereof: