Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Gujarat - Subsection

Section 134(4) in The Gujarat Municipalities Act, 1963

(4)It shall be lawful for the municipality to offer a nomina bid, in the case of any immovable property put up for auction provided the previous approval of the collector is obtained to such bidding.