Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6) in The Gujarat Municipalities Act, 1963

(6)[ "Director" means the officer appointed for the time being by the State Government to be [Director of Municipalities, Gujarat State;] [Clause (6) was substituted for the original by Gujarat 6 of 1965, section 2.]