Legal Document View

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
[Cites 0, Cited by 0] [Section 133(3)] [Section 133] [Entire Act]

State of Gujarat - Subsection

Section 133(3)(e) in The Gujarat Municipalities Act, 1963

(e)where the property is not within the limits of such Corporation or a municipal borough or cantonment, the warrant shall be addressed to a government officer not lower in rank than a Mahalkari;