Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 164] [Entire Act] State of Gujarat - Subsection Section 164(2) in The Gujarat Municipalities Act, 1963 (2)Any appeal shall lie to the executive committee against any order of the Chief Officer under sub-section (1) if the appeal is made within fifteen days of the receipt of such order.
