53. [***] [The words 'The Chief Presidency Magistrate or' were omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] District Magistrate to discharge functions under orders of State Government.
- [The District Magistrate] [The words 'Chief Presidency Magistrate or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], shall discharge his functions under sections 51 and 52 subject to any general or special orders of the State Government in this behalf.
