Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 275] [Entire Act] State of Gujarat - Subsection Section 275(4) in The Gujarat Municipalities Act, 1963 (4)No by-law, or alteration or rescission of a by-law made under sub-section (1) shall have effect unless and until it has been sanctioned by the State Government.
