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[Cites 0, Cited by 0] [Section 51(14)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(14)(a) in The Gujarat Municipalities Act, 1963

(a)The executive engineer, deputy educational inspector and the assistant director of public health, and the civil surgeon in a district or any other Government Officer or any officer of a panchayat when charged with any of the duties of a health officer therein, shall have the right of being present at any meeting of such municipality with the consent of the municipality, each of them may take part at such meeting in the discussion or consideration of any question on which, in virtue of the duties of his office, he considers his opinion or the information which he can supply will be useful to such municipality: