Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Water Supply And Sewerage Board (Amendment) Act, 2014 24 OF 2014 [28 November 2014] CONTENTS 1. Short title and commencement. 2. Amendment of section 1 of Guj. 18 of 1979. 3. Amendment of section 2 of Guj. 18 of 1979. 4. Amendment of section 39 of Guj. 18 of 1979. Gujarat Water Supply And Sewerage Board (Amendment) Act, 2014 24 OF 2014 [28 November 2014] AN ACT further to amend the Gujarat Water Supply and Sewerage Board Act, 1978. It is hereby enacted in the Sixty-fifth Year of the Republic of India as follows:- 1. Short title and commencement. :- (1) This Act may be called the Gujarat Water Supply and Sewerage Board (Amendment) Act, 2014. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 1 of Guj. 18 of 1979. :- In the Gujarat Water Supply and Sewerage Board Act, 1978 (hereinafter referred to as "the principal Act"), in section 1, in sub- section (2), the words "cities and" shall be deleted. 3. Amendment of section 2 of Guj. 18 of 1979. :- In the principal Act, in section 2, - (1) for clause (vi), the following clause shall be substituted, namely:- "(vi) "City" means the City as defined under clause (8) of section 2 of the Gujarat Provincial Municipal Corporations Act, 1949;"; (2) in clause (xv), for the words "a municipality", the words "a municipal corporation, a municipality" shall be substituted; (3) after clause (xviii), the following clause shall be inserted, namely: - "(xviii-a) "municipal corporation" means the Municipal Corporation of the City;"; (4) in clause (xxvii), before sub-clause (a), the following sub-clause shall be inserted, namely :- "(a-i) in relation to a municipal corporation, the Gujarat Provincial Municipal Corporations Act, 1949;". 4. Amendment of section 39 of Guj. 18 of 1979. :- In the principal Act, in section 39, sub-section (3) shall be deleted.