[Cites 0, Cited by 5]
[Section 48]
[Entire Act]
State of Gujarat - Subsection
Section 48(4) in The Gujarat Municipalities Act, 1963
| Authority imposing the penalty | Superior authority to which appeal may lie. |
| (1) | (2) |
| Chief Officer | Executive Committee |
| Executive Committee or President | Municipality |
| Municipality | Director |