Section 461 in The Gujarat Provincial Municipal Corporations Act, 1949
461. Bye-laws to be confirmed by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
- No bye-law made under section 458 shall have any validity unless and until it is confirmed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
