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[Cites 0, Cited by 1] [Section 457] [Entire Act]

State of Gujarat - Subsection

Section 457(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Ward election. - (a) The amount of the rateable value of business premises for the purposes of the business premises qualification under section 8.[***] [Entries (b) to (i) were deleted by Gujarat 16 of 1993, Section 21.]