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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(1)(ii) in The Gujarat Provincial Municipal Corporations Act, 1949

(ii)the State Government, the Corporation, the Commissioner or the Transport Manager to prescribe any conditions or limitations in regard to, the exercise, performance or discharge of powers, duties or functions of a judicial or Quasi-judicial nature, by a municipal officer under this subsection.]