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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2)(k) in The Gujarat Water Supply and Sewerage Board Act, 1978

(k)to acquire, possess and hold lands and other property and to carry any water or sewerage works through, across, over or under any highway, road, street or place and after reasonable notice in writing to the owner or occupier into, through, over or under any building or land;