Section 264 in The Gujarat Municipalities Act, 1963
264. Powers of State Government over Collectors, etc.
- In all matters, connected with Act, the State Government, and Collectors shall, respectively, have and exercise the same authority and control over Collectors and their subordinates as in matters of general and revenue administration.[Chapter XVIA] [Chapter XVIA was inserted by Gujarat 3 of 1968, section 10.] Notified Areas
