Section 81(3) in The Gujarat Municipalities Act, 1963
(3)(a)The powers conferred by this section on a Collector may also be exercised by an Assistant or Deputy Collector or by a Survey Officer as defined in the Land Revenue Code.(b)The formal enquiry referred to in this section shall be conducted in accordance with the provisions of the aforesaid Code.(c)Any person shall be deemed to have had due notice of an enquiry or order under this section if notice thereof has been given in accordance with rules made in this behalf by the State Government.
