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[Cites 0, Cited by 0] [Section 481(1)] [Section 481] [Entire Act]

State of Gujarat - Subsection

Section 481(1)(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)with the like approval, institute and prosecute any suit or withdraw from or compromise any suit or any claim, other than a claim of the description specified in clause (f), which has been instituted or made in the name of the Corporation or of the Commissioner.