Section 307(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)The [State] [This word was substituted for the word 'Provincial' by the adaptation of Laws, Order, 1950.] Government may from time to time, after consulting the Corporation, direct by order in the Official Gazette, what shall constitute overcrowding for the purposes of this section, and may in such order specify the minimum space to be allowed for each person according to age in premises used exclusively as a dwelling and in premises used as a dwelling as well as for some other purpose.
