Section 174 in The Gujarat Municipalities Act, 1963
174. Pipes etc., constructed by municipality to be municipal property.
- Any pipes, fittings, receptacles, or other appliances for or connected with the drainage of any private building or land, shall, if supplied, constructed or erected at the expense of the municipality, be deemed to be municipal property, unless the municipality shall have transferred its interest therein to the owner of such building or land.(4)Powers in Respect of Water-Supply
