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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(3)(a) in The Gujarat Municipalities Act, 1963

(a)Sanction by resolution at general meeting requisite to validity of certain contracts:-Of a lease for a period exceeding one year or of a sale or other transfer of immovable property the market value of which does not exceed one lakh of rupees or contract for the purchase of any immovable property;