Section 73(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)[The State Government, local body, institution or, as the case may be, individual shall in relation to its or his approved scheme] [Substituted for 'All local bodies shall' by Gujarat 26 of 1980, dated 22nd October, 1980.] All local bodies shall render such help and assistance and furnish such information to the Board and shall make available for the inspection and examination or (and if necessary, preparation of copies from) such records, maps, plans, and other documents as the Board may require to perform and discharge its duties and functions under this Act.
