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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(1) in The Gujarat Municipalities Act, 1963

(1)In every municipality there shall be a committee called the Executive Committee consisting of such number of councillors not being more than twelve nor less than six, as the municipality may determine; and elected by the municipality in accordance with rules framed under clause (a) of section 271. The members so elected shall hold office for a period of one year.