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[Cites 0, Cited by 1] [Section 157] [Entire Act]

State of Gujarat - Subsection

Section 157(2) in The Gujarat Municipalities Act, 1963

(2)Where a building is to be erected or any work is to be executed in accordance with a plan certified under sub-section (1) of section 155 a notice under sub-section (1) shall be accompanied by a completion certificate signed by a qualified person recognised by the municipality for the purpose.