Section 2 in Gujarat Municipalities (Amendment) Act, 1965
2. Amendment of section 2 of Guj. 34 of 1964.- In section 2 of the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964) (hereinafter referred to as "the principal Act"), for clause (6), the following snail be substituted, namely:-
"(6) "Director" means the officer appointed for the time being by the State Government to be the Director of Municipalities, Gujarat State;".
