Section 30 in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
30. [ Power of State Government to give directions. [Inserted by Gujarat Act No. 10 of 2008 Sec 18 w.e.f 1-4-08]
- "The State Government shall have the powers to issue directions to the Designated Authorities from time to time as may be required for the compliance of the provisions of this Act and the rules made thereunder and the Designated Authority shall, notwithstanding any provision in the relevant law, be bound to comply with such directions],
