Section 264D in Gujarat Municipalities (Amendment) Act, 1968
264D. Preliminaries to notification.- (1) Before issuing any notification under sub-section (1) of section 264A or under clause (a) or (b) of sub-section (1) of section 264B, the State Government shall, so far as may be, follow the procedure prescribed in section 4.
(2)The State Government may at any time cancel any notification issued under section 264A or 264B.
