Section 487(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

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State of Gujarat - Subsection

Section 487(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)until the expiration of one month next after notice in writing has been, in the case of the Corporation, left at the chief municipal office and, in the case of the Commissioner or of the Transport Manager or of a municipal officer or servant delivered to him or left at his office or place of abode, stating with reasonable particularity the cause of action and the name and place of abode of the intending plaintiff and of his attorney, advocate, pleader or agent, if any for the purpose of such suit, for

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State of Gujarat - Subsection

Section 487(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949