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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(2) in The Gujarat Municipalities Act, 1963

(2)Where any direction is issued to a municipality under sub-section (1), the municipality shall subject to the provisions of sub-section (3) be entitled to the cost of supplying the service, equipment and staff in pursuance of the direction.