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State of Gujarat - Section

Section 423 in The Gujarat Provincial Municipal Corporations Act, 1949

423. References to Magistrates.

- In the following matters references shall be made to a Magistrate of the First Class having jurisdiction within the limits of the city,-
(a)the abatement of overcrowding-under section 307;
(b)the detention of a person suffering from a dangerous disease in a public hospital under the rules.