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[Cites 0, Cited by 0] [Section 67(3A)] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(3A)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)Where the Mayor considers that any proposal involving development work is necessary to be undertaken, he may direct the Municipal Commissioner to place such proposal before the Municipal Corporation, Standing Committee or any other Committee, for its consideration.