Section 154(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The Commissioner may at any time with the approval of the Corporation declare that any drain or part thereof or any drainage or sewage disposal works situate within the City or serving the City or any part thereof shall, from such date as may be specified in the declaration, became vested in the Corporation.Provided that, when the Commissioner proposes to make a declaration under this sub-section, he shall give written notice of the proposal to the owner or owners of the drain or works in question and shall take no further action in the matter until either one month has elapsed without an objection against his proposal being lodged under subsection (2), or, as the case may be, until any objections so lodged has been duly considered.
