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[Cites 0, Cited by 0] [Section 257(1)] [Section 257] [Entire Act]

State of Gujarat - Subsection

Section 257(1)(a) in The Gujarat Municipalities Act, 1963

(a)to call for or inspect, or cause to be entered on and inspected, any immoveable property occupied by any municipality or any institution under its control or management or any work in progress under it or under its direction;