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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Gujarat - Subsection

Section 62(2) in The Gujarat Municipalities Act, 1963

(2)Every order passed by an executive committee other than orders under subsection (3) of section 108, shall be subject to such revision and open to such appeal as may be required or allowed in respect thereof by any rules of the municipality for the time being in force under section 271.