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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(a) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(a)appoint such persons, being gazetted officers of Government or Officers of equivalent rank of the corporate authority, as it thinks fit, to be competent officers for the purpose of this Act; and