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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of Gujarat - Subsection

Section 275(1)(aa) in The Gujarat Municipalities Act, 1963

(aa)prescribing the conditions on or subject to which licences, may be granted, refused, suspended or withdrawn for, the use of hand-carts, and hand-barrows, other that those plying for the hire in respect of which licences have been granted under the Bombay Public Conveyances Act, 1920 (Bombay VII of 1920), and providing for the seizure and detention of any hand-carts or-hand-barrows which have not been duly licensed in pursuance of the by-laws made under this section;