Section 149(3)(a) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 149(3)] [Section 149] [Entire Act]

State of Gujarat - Subsection

Section 149(3)(a) in The Gujarat Municipalities Act, 1963

(a)within one month from the receipt of the notice given under sub-section (1) the executive committee has neither-

(i)passed orders and served notice thereof either fixing or disapproving the proposals submitted under sub-section (1) with regard to level, means of drainage, direction and width of the street; nor

(ii)under sub-section (2) issued any provisional order or demand for further particulars, or

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State of Gujarat - Subsection

Section 149(3)(a) in The Gujarat Municipalities Act, 1963