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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Gujarat - Subsection

Section 219(1)(d) in The Gujarat Municipalities Act, 1963

(d)the narrowness, closeness, bad arrangement or bad condition of the streets or buildings or groups of buildings, it may by notification confer on the municipality to which such area is subject, all or any of the powers specified in sub-section (2), and may, if it deems necessary, at any time make rules prescribing, any limitations, restrictions, modifications, conditions or regulations, subject to which the municipality shall exercise within that area the powers so conferred, unless and until those powers are withdrawn by a subsequent notification of the State Government.