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[Cites 0, Cited by 0] [Section 51(14)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(14)(b) in The Gujarat Municipalities Act, 1963

(b)If it shall appear to a municipality that the presence of the executive engineer, deputy educational inspector, assistant director of public health or civil surgeon in the district or any other Government officer or any officer of a panchayat is desirable for the purpose aforesaid at any meeting of such municipality, it shall be competent to such municipality, by letter addressed to such officer not less than fifteen days previous to the intended meeting to require his presence thereat; and the said officer unless prevented by sickness; or other reasonable cause, shall be bound to attend such meeting.