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[Cites 0, Cited by 0] [Section 481(1)] [Section 481] [Entire Act]

State of Gujarat - Subsection

Section 481(1)(e) in The Gujarat Provincial Municipal Corporations Act, 1949

(e)take, withdraw from or compromise, proceedings under sub-section (2) of section 402, sub-sections (3) and (4) of section 439 and sections 381 and 416 for the recovery of expenses or compensation claimed to be due to the Corporation.