Section 70 in The Gujarat Water Supply and Sewerage Board Act, 1978
70. Execution of contracts by Board.
- The provisions of this Act in so far as they are applicable in relations to any water supply scheme or sewerage system shall, so far as may be, be applicable to any part of such scheme or system.Explanation. - For the purpose of this section, "part means-(i)in relations to a water supply scheme, the part of such scheme from the main source of water supply up to the high-level reservoir, (both inclusive), and(ii)in relation to sewerage system, the part of the system from the main pumping station upto treatment works and works for disposal of effluent (all inclusive).
