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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(1) in The Gujarat Municipalities Act, 1963

(1)Notwithstanding anything contained in section 83 or any other provision of this Act, the State Government may, by general or special order authorise any municipality to, and thereupon such municipality may, extend to persons or properties beyond the municipal borough any service provided by the municipality within the said borough and specified in the order.