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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)The municipal authorities charged with carrying out the provisions of this Act are for each City-
(A)a Corporation;
(B)a Standing Committee;
(C)a Municipal Commissioner, and, in the event of the Corporation establishing or acquiring a Transport Undertaking;
(D)a Transport Committee;
(E)a Transport Manager.