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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Gujarat - Subsection

Section 154(8) in The Gujarat Provincial Municipal Corporations Act, 1949

(8)The Commissioner shall not make a declaration under sub-section (1) with respect to any drain or part of a drain or any works if that drain or part of a drain or those works is or are vested in some local authority other than the Corporation or in the Central Government or a railway administration, except on the request of the authority, Government or administration concerned.