Section 195(2)(a) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 1] [Section 195(2)] [Section 195] [Entire Act]

State of Gujarat - Subsection

Section 195(2)(a) in The Gujarat Municipalities Act, 1963

(a)when the Chief Officer has fixed such hours and streets or routes and given public notice thereof removes or causes to be removed along any street except the street or route so fixed any such offensive matter at any time except within the hours so fixed, or

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State of Gujarat - Subsection

Section 195(2)(a) in The Gujarat Municipalities Act, 1963