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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)occupying as a tenant for the purpose of residence any premises belonging to the Corporation; [*] [The word 'or' was deleted by Gujarat 17 of 1968, Section 3(1).]