Section 214(1) in The Gujarat Municipalities Act, 1963
(1)Whenever any area within a municipal borough is declared by the State Government as affected by the out-break of any dangerous disease the municipality shall, subject to the limitations, restrictions, and conditions, if any, as the State Government may by notification in the Official Gazette prescribe in this behalf, exercise within the municipal borough the powers specified in sub-section (2), until the declaration made is withdrawn.
