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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Any powers, duties and functions conferred or imposed upon or vested in the Corporation by any other law for the time being in force shall, subject to the provisions of such law and to such restrictions, limitations and conditions as the Corporation may impose, be exercised, performed or discharged by the Commissioner.