Section 25(3) in The Gujarat Water Supply and Sewerage Board Act, 1978
(3)[Where the preliminary scheme is approved by the State Government, local body, institution or, as the case may be, individual, the Board shall prepare] [Substituted for 'The Board shall also prepare' by Gujarat 26 of 1980, dated 22nd October, 1980.] a detailed phased programme in the manner prescribed for the execution of the scheme and work out priorities with the approval of the Government.
