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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Gujarat - Subsection

Section 439(4) in The Gujarat Provincial Municipal Corporations Act, 1949

(4)Pending the Judge's decision the Commissioner shall defer further proceedings for the recovery of the sum claimed by him, and, after decision, shall, subject to the provisions of section 416, proceed to recover only such amount, if any, as shall be thereby determined to be due.