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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2)(iii) in The Bombay Land Revenue Code, 1879

(iii)"municipal borough" or "notified area" means respectively, a municipal borough or a notified area within the meaning of the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);