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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(3)(b) in The Gujarat Municipalities Act, 1963

(b)where the competent authority is satisfied that, for reasons to be recorded in writing by such authority; it is not reasonably practicable to give to such person an opportunity to show cause.