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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Gujarat - Subsection

Section 323(4) in The Gujarat Provincial Municipal Corporations Act, 1949

(4)A copy of the said notification, with a translation thereof in such language or languages as the Corporation may from time to time specify, shall be affixed on a conspicuous spot on or near the place to which the same relates, unless such place be a place of public worship.