Section 61(2) in The Gujarat Municipalities Act, 1963
(2)Propositions when to be sent to Government of Panchayat officers for remarks. - Previous to circulating any such proposition as aforesaid, the chairman may, if he thinks fit, and if the business to which it relates is of the nature described in clause (13) of section 51, shall obtain thereupon the remarks, if any, which any officer of the Government or of a panchayat whose presence the municipality would be entitled to require under the provisions of sub-clause (b) of clause (14) of section 51, desires to record.
