Section 437 in The Gujarat Provincial Municipal Corporations Act, 1949
437. Criminal Procedure Code to apply to all inquiries and proceedings before Magistrates.
- The provisions of the Code of Criminal Procedure, 1898 (V of 1898), shall, so far as may be, apply to all inquiries and proceedings under this Act before the Magistrate.[Chapter XXVI-A [Chapter XXVI-A was inserted by Gujarat 19 of 1964, Section 21 (w.e.f. 15-06-1964).] Power to Evict Persons from Premises Belonging to the Corporation.]
