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[Cites 0, Cited by 0] [Section 264E] [Entire Act]

State of Gujarat - Subsection

Section 264E(3) in The Gujarat Municipalities Act, 1963

(3)Where any property and rights vest in the State Government under sub-section (1) the proceeds thereof shall, after satisfying all charges and liabilities affecting the same be applied for the benefit of the inhabitants of the said area in such manner as the State Government may think fit.