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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(1) in The Gujarat Municipalities Act, 1963

(1)The president or vice-president, if elected a member of any committee, shall be ex-officio Chairman thereof:Provided that in the case of a Pilgrim Committee the President shall be Ex-officio Chairman thereof.