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 264A] [Entire Act] State of Gujarat - Subsection Section 264A(2) in Gujarat Municipalities (Amendment) Act, 1968 (2)An area in regard to which a notification has been issued under sub-section (1) is hereinafter called a notified area.
