Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47A(1)] [Section 47A] [Entire Act] State of Gujarat - Subsection Section 47A(1)(b) in The Gujarat Municipalities Act, 1963 (b)direct from time to time that each such municipal service shall consist of such classes, cadres and posts (including grades of posts); and