Section 64(1)(b) in The Gujarat Municipalities Act, 1963

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State of Gujarat - Subsection

Section 64(1)(b) in The Gujarat Municipalities Act, 1963

(b)enter, subject to the sanction of the State Government, into an agreement with a municipality, cantonment authority, panchayat or committee or combination as aforesaid [for the levy of tolls whereby tolls] [These words were substituted by Gujarat 14 of 2001, section 3(1).] leviable by the bodies so contracting may be levied together instead of separately within the limits to the area subject to the control of the said bodies.

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State of Gujarat - Subsection

Section 64(1)(b) in The Gujarat Municipalities Act, 1963