Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 270A in The Gujarat Municipalities Act, 1963 270A. [Powers and duties of municipality not validly constituted to be performed by person appointed by Government.] This section which was inserted by Gujarat 4 of 1966, section 2 was subsequently deleted by Gujarat 17 of 1993, section 31.
