Section 63(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)the collection, removal, treatment and disposal of sewage, offensive matter and rubbish and, if so required by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the preparation of compost manure from such sewage, offensive matter and rubbish [and solid waste management] [These words were added by Gujarat 16 of 1993, Section 14 (1).];
