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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1) in Gujarat Metropolitan Planning Committees Rules, 2016

(1)For conduct of election of member of metropolitan area notified under sub-rule (1) of Rule 4, the State Government shall, within 60 days of notification referred to in sub-rule (1) of Rule 4, appoint the Commissioner of Municipal Corporation falling with the metropolitan area as the Election Authority.