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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(1) in The Gujarat Municipalities Act, 1963

(1)Notwithstanding anything contained in section 60, the chairman of a committee may, instead of convening a meeting, circulate a written proposition of his own or of any other member of the committee or of any executive officer of the municipality for the observations and votes of the members of the committee.