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[Cites 0, Cited by 0] [Section 139(1)] [Section 139] [Entire Act]

State of Gujarat - Subsection

Section 139(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)if the premises are held immediately from the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or from the Corporation, from the actual occupier thereof: