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[Cites 0, Cited by 0] [Section 294] [Entire Act]

State of Gujarat - Subsection

Section 294(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)The Commissioner may require any person having control over any such place as aforesaid to pay to the Corporation such contribution towards the cost of the special measures taken under sub-section (1) as the Corporation may from time to time fix.