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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(3)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)where the competent authority is satisfied that, for reasons to be recorded in writing by such authority, it is not reasonably practicable to give that person an opportunity of showing cause.