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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(2) in The Gujarat Municipalities Act, 1963

(2)Where a municipality has requested the concurrence of any other local body under the provisions of sub-section (1) in respect of any matter and such body has refused to concur, the State Government may deem fit, requiring the concurrence of such body, not being a cantonment authority, in the matter aforesaid; and such body shall comply with such orders.