Section 219(1) in The Gujarat Municipalities Act, 1963
(1)If the State Government is of the opinion that risk of disease has arisen or is likely to arise either to any occupier in, or to any inhabitant in the neighbourhood of, any area by reason of any of the following defects, namely-(a)the manner in which either buildings or blocks of buildings, already existing or projected therein, are, or are likely to become, crowded together, or(b)the impracticability of cleansing any such buildings or blocks of buildings, already existing or projected, or(c)the want of drainage or scavenging, or the difficulty of arranging therein for the drainage or scavenging of any such buildings or blocks or area as aforesaid, or(d)the narrowness, closeness, bad arrangement or bad condition of the streets or buildings or groups of buildings, it may by notification confer on the municipality to which such area is subject, all or any of the powers specified in sub-section (2), and may, if it deems necessary, at any time make rules prescribing, any limitations, restrictions, modifications, conditions or regulations, subject to which the municipality shall exercise within that area the powers so conferred, unless and until those powers are withdrawn by a subsequent notification of the State Government.
