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[Cites 0, Cited by 2] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1) in The Gujarat Municipalities Act, 1963

(1)
(a)For every municipality there shall be a Chief Officer appointed by the State Government.
(a)The Chief Officer of a municipality shall forthwith be transferred from that municipality by the State Government if a resolution to that effect is passed by the municipality with not less than two thirds of the total number of councillors of the municipality voting in favour of such resolution.