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[Cites 0, Cited by 0] [Section 481(1)] [Section 481] [Entire Act]

State of Gujarat - Subsection

Section 481(1)(g) in The Gujarat Provincial Municipal Corporations Act, 1949

(g)defend any suit or other legal proceedings brought against the Corporation or against the Commissioner or a municipal officer or servant in respect of anything done or omitted to be done by them, respectively, in their official capacity;