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[Cites 0, Cited by 0] [Section 419] [Entire Act]

State of Gujarat - Subsection

Section 419(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government may, from time to time by a like notification determine by what person any fee prescribed under clause (a) of sub-section (1) shall be payable.