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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Gujarat - Subsection

Section 173(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Any person desiring to drain his premises into a municipal drain through a drain of which he is not an owner, may make a private arrangement with the owner for permitting his use of the drain, or may apply to the Commissioner for authority to use such drain or to be declared joint owner thereof.