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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)The Commissioner shall in the first instance hold office for such period not exceeding three years as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may fix and his appointment may be renewed from time to time for a period not exceeding three years at a time.