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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of Gujarat - Subsection

Section 275(1)(d) in The Gujarat Municipalities Act, 1963

(d)Pilgrims lodging houses. - prescribing the conditions on or subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of any place or building for the purpose of lodging pilgrims, and providing, for the inspection and regulation of such places or buildings;