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[Cites 0, Cited by 0] [Section 271(1)] [Section 271] [Entire Act]

State of Gujarat - Subsection

Section 271(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)shall, within the limits of the area comprised in the scheme, provide for,-
(i)the acquisition of any land which will, in the opinion of the Commissioner, be necessary for or, subject to the provisions of sub-section (2), be affected by the execution of the scheme;
(ii)relaying out all or any land including the construction and reconstruction of buildings and the formation and alteration of streets;
(iii)the laying of such storm-water drains and sewers as may be required for the efficient draining and sewering of streets so formed or altered;
(iv)the lighting of streets so formed or altered;