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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(1)(b) in The Gujarat Housing Board Act, 1961

(b)that such lamps, lamp-posts and other apparatus as the municipal body [* * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 30(1).] considers necessary for the lighting of such street and as ought to be provided by the Board has been so provided, and