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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(c) in The Gujarat Municipalities Act, 1963

(c)the construction, maintenance, management, organisation or purchase of telephone lines, or for guaranteeing the payment of interest on money expended for the construction of a telephone line subject to the previous sanction of the Development Commissioner when the line extends beyond the limits of the municipal borough;