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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(2) in The Gujarat Municipalities Act, 1963

(2)Any municipal officer or servant who shall acquire, directly or indirectly, by himself or his partner, any share or interest in any such contract or employment as aforesaid, shall cease to be a municipal officer or servant, and his office shall become vacant.