Section 343(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)It shall be lawful for every municipal servant appointed under the provisions of this Chapter and all persons called in by him for his assistance, to arrest and take to the nearest police station any person who shall be discovered either in or after committing or attempting to commit an offence [under sub-section (2A)] [These words, brackets, figures and letter wen substituted for the words, brackets and figures under sub-section (2)' by Gujarat1 of 1979, Section 17(ii) (w.r.e.f. 26-09-1978).] and whose name and address is not known and is refused by him, and the police officer-in-charge of the said police station shall adopt such legal measures as may be necessary to cause the said person to be taken before a Judicial Magistrate with the least possible delay.Acquisition And Disposal of Property
