Section 24 in The Gujarat Water Supply and Sewerage Board Act, 1978
24. Power of local body to entrust to Board any system for maintenance and operation.
- Notwithstanding anything contained in the relevant local authority law for the time being in force, it shall be lawful for any local body to entrust to the Board, for the purpose of maintenance, operation and running, any water supply scheme or system wholly or partly, upon such terms and conditions as may be mutually agreed upon.
