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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Gujarat - Subsection

Section 244(2) in The Gujarat Municipalities Act, 1963

(2)The complaint shall be made by the complainant in person, or by an agent personally acquainted with the circumstances. If the Magistrate on examining the complainant or his agent sees reason to believe the complaint to be well founded, he shall summon the person complained against, and make an enquiry into the case.