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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Gujarat - Subsection

Section 261(1) in The Gujarat Municipalities Act, 1963

(1)The State Government may after giving the municipality an opportunity of being heard order an inquiry to be held by any office appointed by it in this behalf into any matters concerning the municipal administration of any municipal borough or any matters with respect to which its sanction, approval or consent is required under this Act.