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[Cites 0, Cited by 1] [Section 108] [Entire Act]

State of Gujarat - Subsection

Section 108(5) in The Gujarat Municipalities Act, 1963

(5)Custody and inspection of list. - The list so authenticated shall be deposited in the municipal office, and shall there be open to inspection during office hours to all owners and occupiers of property entered therein or to the agents of such persons, and a notice that it is so open shall be forthwith published.