Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act] State of Gujarat - Subsection Section 202(2)(a) in The Gujarat Municipalities Act, 1963 (a)No new well, tank, pond, cistern or fountain shall be dug or constructed without the previous permission in writing of the Chief Officer.