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[Cites 0, Cited by 4] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(2) in The Gujarat Municipalities Act, 1963

(2)In every case, the authority competent to decide whether a vacancy has arisen shall be the Collector. The Collector may give his decision either on an application made to him by any person or on his own motion after giving the councillor a reasonable opportunity of being heard.