Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in Gujarat Prohibition Act, 1949

(1)The Collectors shall, within the limits of their jurisdiction [***] [The words and figures 'for which they are appointed as Collectors under the Bombay Land Revenue Code, 1879,' were deleted, by Bombay 12 of 1959, Section 8 (a).] exercise such powers and perform such duties and functions as are provided by or under the provisions of this Act.