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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(4)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)in any emergency, take such immediate action for the protection of human life or of the property of the Corporation or for the maintenance of the service provided to the public by the Transport Undertaking as the emergency shall appear to him to justify or require, reporting forthwith to the Transport Committee when he has done so, the action he has taken and his reason for taking the same and the amount of cost, if any, incurred, or likely to be incurred in consequence of such action, which is not covered by a budget grant under the provisions of this Act.