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[Cites 0, Cited by 0] [Section 471(1)] [Section 471] [Entire Act]

State of Gujarat - Subsection

Section 471(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)the Commissioner or the Transport Manager or any municipal officer, a written document signed as provided in sub-section (2) purporting to convey or set-forth, such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction shall be sufficient evidence of such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction.