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[Cites 0, Cited by 0] [Section 253(1)] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(1)(b) in The Gujarat Municipalities Act, 1963

(b)until the expiration of one month after notice in writing has been, in the case of a municipality, delivered or left at the municipal office and in the case of an officer or servant of a municipality, delivered to him or left at his office or place of abode; and all such notices shall state with reasonable particularity, the cause of action and the name and place of abode of the intending plaintiff and of his advocate, pleader or agent, if any, for the purpose of the suit.