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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1) in Smoke-Nuisances Act, 1963

(1)The State Government may, by notification published in the Official Gazette and in such other manner as the State Government may determine, declare its intention to extend this Act to any specified area in any part of the State of Gujarat:Provided that if a military Cantonment is situated within any area to which it is proposed to extend this Act, no notification shall be published under this sub-section in respect of such area without the previous sanction of the Central Government.