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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(4)(b) in The Gujarat Municipalities Act, 1963

(b)no such contract for any purpose which the Chief Officer is not empowered by this Act to carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has first of all been duly given;