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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(5) in The Gujarat Municipalities Act, 1963

(5)Every meeting shall, in the absence of both the president and vice-president be presided over by such one of the councillors present as may be chosen by the meeting to be chairman for the occasion, and such chairman shall exercise thereat the power vested in the president by clause (a) of section 45.