Section 215(2) in The Gujarat Municipalities Act, 1963
(2)In such event as-aforesaid the Collector may by special notification declaring that such municipal borough is threatened or visited with an outbreak of a dangerous disease, confer on the municipality all or any of the additional powers specified in sub-section (3) and such municipality shall, subject to such limitations, restrictions and conditions, if any, as the Collector in the same or in any subsequent notification may prescribe, exercise, every such power so conferred on it until the same is withdrawn by means of a like notification.
