Section 164A in The Gujarat Provincial Municipal Corporations Act, 1949
164A. [ Premises deemed to be without effectual drainage. [Section 164A was inserted by Gujarat 19 of 1964, Section 7 (w.e.f. 15-06-1964).]
- For the purposes of this Chapter, premises shall be deemed to be without effectual drainage unless drainage therefrom is discharged or the drain attached thereto is emptied into a municipal drain or some place legally set apart for the discharge of drainage or a cesspool in accordance with the provisions of this Act.]
