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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(3) in The Gujarat Municipalities Act, 1963

(3)An appeal shall lie to the executive committee against any order of the Chief Officer refusing the consent under sub-section (1) or against any notice given by the ChiefOfficer under sub-section (2) if made within fifteen days of the receipt of such refusal or notice, as the case may be.