Section 32(2)(b) in Gujarat State Disaster Management Act, 2003

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2)(b) in Gujarat State Disaster Management Act, 2003

(b)Where the State Government decides not to make declaration under clause (a), it shall send a communication accordingly to the Commissioner or, as the case may be, the Collector.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 32(2)(b) in Gujarat State Disaster Management Act, 2003