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[Cites 0, Cited by 0] [Section 275(2)] [Section 275] [Entire Act]

State of Gujarat - Subsection

Section 275(2)(ii) in The Gujarat Panchayats Act, 1993

(ii)for the prohibition of the removal or use for drinking purposes of any water from any stream; well tank, well or other source, where such removal or use causes, or is likely to cause, disease or injury to health, and the prevention of such removal or use by the filling in or covering over to such tank, or well, or by any other method which may be considered advisable;