Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(2) in The Gujarat Municipalities Act, 1963

(2)Powers of Executive Committee. - The Executive Committee shall exercise the functions allotted to it under this Act and subject to any limitations prescribed by the municipality especially in this behalf or generally by rules made under clause (a) of section 271 and to the provisions of sections 49, 54 and 55 shall exercise all the powers of the municipality.