Section 80(2)(b) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Gujarat - Subsection

Section 80(2)(b) in The Gujarat Municipalities Act, 1963

(b)All public streams, tanks, reservoirs, cisterns, wells, springs, acqueducts, conduits, tunnels, pipes, pumps and other water works; and all bridges, buildings, engines, works materials and things connected with or appertaining to such water works; and also any adjacent land, not being private property, appertaining to any public tank or well.

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State of Gujarat - Subsection

Section 80(2)(b) in The Gujarat Municipalities Act, 1963