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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Gujarat - Subsection

Section 227(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)The provisions of section 226 shall not be deemed to apply to any arcade, verandah, balcony, arch, connecting passage, sun-shade, weather-frame, canopy, awning or other structure or thing erected or put up under and in accordance with the terms of a permission granted under this section.