Section 173 in The Gujarat Municipalities Act, 1963
173. Executive committee may execute certain works under this sub-chapter without allowing option to person concerned of executing the same.
(1)The executive committee may, if it thinks fit, cause any work, the execution of which may be ordered by or on behalf of the municipality under any of the provisions of this sub-chapter, to be executed by municipal or other agency under its own orders, without first of all giving the person by whom the same would otherwise have to be executed the option of doting the same.(2)Expenses in such cases by whom to be paid. - The expenses of any work so done shall be paid by the person aforesaid, unless the municipality shall, by a general or special order or resolution, sanction as it is hereby empowered to sanction, the execution of such work at the charge of the municipal fund.
